V. P. MUHAMMED HANEEFA Vs. ASSISTANT LABOUR OFFICER

JUDGEMENT

(1.) This is a petition filed under Section 482 Cr.P.C for quashing the proceedings against the petitioner in the case S.T.No.219/2019 on the file of the Court of the Judicial First Class Magistrate-II, Ernakulam.

(2.) The petitioner is the sole accused in the aforesaid case. The allegation against him is that he committed an offence punishable under Section 22A of the Minimum Wages Act, 1948 (hereinafter referred to as 'the Act').

(3.) Cognizance of the offence was taken by the learned Magistrate on the basis of Annexure-A2 complaint filed against the petitioner by the Assistant Labour Officer in the court on 31.01.2019.