ASHIK R. SHAH Vs. METAL ROLLING WORKS LTD.

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With consent of the parties, the petition is taken up for final hearing.

(3.) This Petition under Article 227 of the Constitution of India challenges the order purportedly passed in exercise of power under Sec. 319 of the Code of Criminal Procedure, 1973 ("Cr.P.C.' for short) by the learned Magistrate in CC No.181/SW/09.