O P SAGHU Vs. STATE

JUDGEMENT

(1.) Both petitions arise out of and in challenge to proceedings pending trial in C.C. Nos. 4110 and 4111 of 2007 on the file of the learned XI Metropolitan Magistrate, Saidapet, Chennai wherein offences under Sections 3(1) and 3(2), Rule 5, Rule 27(1), Rule 28 read with Rule 38, Rule 35 read with Rule 38 of the Motor Transport Workers Act, 1961 (hereinafter referred as Act) and punishable under Sections 31,32 and 24 of the Act and Sections 2(1)(c), 2(l)(g), 2(9), 7, 9 rule 74, 81(3), Section 23 and 25 of the Contract Labour (Regulation and Abolition) Act are alleged.

(2.) The 3rd accused is the concern, while the accused 1 and 2 are arrayed in their capacity as Chairman-cum-Managing Director and Senior General Manager and Regional Head of the 3rd accused concern.

(3.) Both petitions can be disposed of by a common order since the contentions made on behalf of the petitioners are one and the same.