SAROVAR HOTELS PRIVATE LIMITED Vs. STATE OF KERALA

JUDGEMENT

(1.) These are Criminal Miscellaneous Cases filed under Sec. 482 of the Code of Criminal Procedure, seeking to quash S.T. Nos.20 of 2019 and 14 of 2019 respectively, pending before the Judicial First Class Magistrate's Court, Kunnamangalam. Since parties are same and contentions are common, both these matters were heard together and are disposed of by this common order.

(2.) In S.T. 20 of 2019 subject matter is a complaint preferred by the 2nd respondent alleging offence under Sec. 24 of the Contract Labour (Regulation and Abolition) Act, 1970, hereinafter referred to as the Act, where the following allegations are raised against the petitioners who are the Director and the General Manager respectively of Sarovar Hotel Pvt. Ltd. which is employed in hospitality industry:

(3.) Similarly, there are two counts of offences alleged in S.T. 14 of 2019, which is the subject matter of Crl.M.C.2794 of 2019 where the offence alleged are under Sec. 23 of the Act. Those two counts are as shown below: