ACEY ENGINEERING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Yogi Gadhia appearing for the petitioner and learned Additional Public Prosecutor Mr. Ronak Raval appearing for the respondent State.

(2.) With the consent of the parties, the matter was taken up for final hearing. Hence, RULE. Learned APP waives the service of rule on behalf of the respondent State.

(3.) By way of this petition, the petitioner has prayed for quashing and setting the impugned complaint being Criminal Case No.27 of 2021 dtd. 8/12/2021 filed by the respondent No.2 before the JMFC cum Labour Court, Navsari for the offences punishable under Sec. 25(T) and 32 read with Sec. 25(U) of the Industrial Dispute Act.