MOHAMMAD SAFIQ Vs. INSPECTOR LABOUR

JUDGEMENT

(1.) None is appearing for the petitioner. This is an old case. Hence, heard on the petition.

(2.) This is a petition under Section 482 of Cr.P.C. seeking quashment of the proceedings instituted against the petitioner and pending before the Court of Judicial Magistrate First Class, Begumganj, District Raisen under Section 14(1) of The Child Labour (Prohibition and Regulation) Act, 1986 (hereinafter to be referred as 'Act').

(3.) The petitioner was prosecuted under Section 14 (1) of the Act on the basis of the complaint filed by respondent No. 1 before the Court by Judicial Magistrate First Class, Begumganj, Raisen alleging that on 10-4-1997 the petitioner had employed a child under 14 years of age for Bidi making in violation of Section 3 of the Act. The criminal complaint was filed against the petitioner before the Court on 16-2-1999 in respect of the offence under Section 14(1) of the'Act allegedly committed on 10-4-1997. The cognizance of the case was taken against the petitioner on 16-2-1999 and particulars of the offence under Section 14(1) of the Act were explained to the petitioner on 8-7-2002. The petitioner had denied the commission of the offence.