PREM CHANDRA AGRAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manoj Kumar Yadav, Advocate, holding brief of Sri Arvind Agrawal, learned counsel for applicant and learned A.G.A. for State.

(2.) This application under Section 482 Cr.P.C. has been filed praying for quashing of proceedings in Complaint Case No. 4369 of 2004 (State vs. Prem Chandra Agrawal), under Section 14(1) of Child Labour (Prohibition and Regulation) Act, 1986 (hereinafter referred to as "Act, 1986").

(3.) It is contended that Section 2(x) of Act, 1986 defines 'workshop', which excludes any premises to which provisions of Section 67 of Factories Act, 1948 (63 of 1948) (hereinafter referred to as "Act, 1948"), for the time being, apply. The petitioner factory was registered under Act, 1948, therefore, Act, 1986 was not applicable in the case in hand.