K.B.GEORGE Vs. STATE

JUDGEMENT

(1.) Challenging the impugned Judgment dtd. 9/6/2022 passed in C.C.No.101 of 2020 by the learned Chief Judicial Magistrate, Chengalpet, Chengalpet District, the present criminal revision case has been filed.

(2.) The fact of the case is that the petitioner/accused No.1 is in Indian Railway Traffic Service (IRTS) and now on deputation, working as Chairman and Managing Director of HLL Lifecare Limited (HLL) a Centre Public Sector Enterprise functioning under Ministry of Health and Family Welfare (MoHFW), Government of India. The case under dispute is related to HLL Biotech Limited (HBL), which was one of the subsidiary companies of HLL and now, a separate Centre Public Sector Enterprise. At the time of filing the case in C.C.No.101 of 2020 by Labour Enforcement Officer before the learned Chief Judicial Magistrate, Chengalpet, the petitioner/accused No.1 was only the Non-Executive Chairman of the HBL, without any executive power and was not involved in any of the day to day activities/affairs of the HBL.

(3.) The respondent/complainant filed the complaint against the petitioner for offences under Sec. 23 r/w Sec. 21(4) of the Contract Labour (Regulation and Abolition) Act, 1970 and the complaint was taken on file in C.C.No.101 of 2020 by the Chief Judicial Magistrate, Chengalpet. The petitioner/accused pleaded guilty through an advocate and accepting the plea of guilty, the Chief Judicial Magistrate sentenced him to pay a fine of Rs.1000.00, in default, to undergo simple imprisonment of one week. Aggrieved by this, this criminal revision case has been filed.