ASHOK KUMAR AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues involved in the present applications are identical in nature, Criminal Misc. Application No.3510 of 2021 is considered as leading matter and all the applications are decided together.

(2.) The present application is filed for seeking following main reliefs:-

(3.) Brief facts as per the case of the applicant in this application, i.e., Criminal Misc. Application No.3510 of 2021 are as such that the the applicant herein seeks quashing of Criminal Case No. 340/2019 filed by the Respondent No. 2 Govt. Labour Officer under Sec. 26(A), 26(D) and 26(2) of Minimum Wages Rules alleging that the applicant have committed offences of the said Act. It is further the case of the applicant in this application are as such that the respondent no.2 Govt. labour Officer had visited the establishment on 19/7/2019 and gave inspection note under the Minimum Wages Act regarding various alleged violations under the minimum Wages Gujarat Rules. As is apparent from the complaint, the Accused No.1 did not comply with the same and hence the criminal case came to be lodged against the applicant being accused no. 2. Thereafter, the complainant has lodged 3 different complaints enumerating different offenses in different complaints from the inspection report dtd. 19/7/2019.