DEVENDRA DARDA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith; at the request of and with the consent of learned Counsel for the parties, the matter is finally heard and disposed of.

(3.) This common Judgment shall dispose of these Criminal Writ Petitions which challenge order dtd. 6/7/2017, of the Judicial Magistrate First Class, Panaji in Criminal Case No. LC 83/2016/B (in WPCR No. 115/2018) and Criminal Case No. 71/2016/B (in WPCR No. 116/2018). By the impugned order in both these petitions, the learned Magistrate has issued process/summons to the Petitioner on the complaint instituted by the Labour Commissioner alleging that the Petitioner has committed an offence under Sec. 17(a) of the Working Journalist and other Newspaper Employee (Conditions of Service) and Miscellaneous Provisions Act, 1955 (Journalist Act and Rules) and under Rule 37(i), (ii), (iii) of the Journalist Rules framed thereunder.