M. YOUSUF Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This is a petition filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for quashing Annexure-A complaint and all further proceedings pursuant thereto in the case C.C.No.2485/2011 on the file of the Court of the Judicial First Class Magistrate-I, Thrissur.

(2.) The petitioners are accused 1 to 3 in the aforesaid case. The offence alleged against them is under Section 29 read with 32 of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act').

(3.) The case against the petitioners is based on AnnexureA complaint filed by the Labour Enforcement Officer. The facts of the case are stated in the complaint as follows: