SHRI LEMBAR SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondent No.2-original complainant, although served with the notice of rule issued by this Court, yet has chosen not to remain present before this Court and oppose this application.

(2.) By this application under section 482 of the Cr.P.C., 1973, the applicant-original accused No.1 seeks to invoke the inherent powers of this Court praying for quashing of the proceedings of the Criminal Case No.13222 of 2007 pending in the court of the learned J.M.F.C., Gandhinagar arising from a complaint under Rule 22 of the Payment of Wages (Mines) Rules, 1956. The complaint lodged by the respondent No.2 is extracted hereunder;

(3.) On 23rd April, 2012, a Coordinate Bench of this Court passed the following order;