AZIM PREMJI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Karunanidhi Yadav assisted by Sri Prateek Pal Singh, learned counsel for the applicant and Sri Sanjay Kumar Yadav, learned A.G.A. for opposite parties and pursued the record.

(2.) The present application under Sec. 482 Cr.P.C has been filed by the applicant seeking quashing of the complaint proceedings pending before the learned Chief Judicial Magistrate, Lucknow in Complaint Case No. 2882 of 2016 (State v. Azim Premji and Another), along with the summoning order dtd. 8/2/2017 and consequential proceedings initiated against him.

(3.) Learned counsel for the applicant submits that the applicant is currently serving as Chairman and Managing Director of Wipro and has no concern with the day-to-day functioning of the Wipro office situated at Lucknow. He further submits that the security services at the said establishment had been outsourced to G4S Secure Solutions India Private Limited through an agreement dtd. 18/3/2015, under which the service provider is an independent contractor and solely responsible for payment of wages, statutory dues, provident fund, ESI, and compliance with labour laws in respect of its employees.