R P GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) These revisions are under Section 397 read with Sections 401 and 482 of the Cr. P. C.

(2.) Both the revisions have one subject matter, hence they are being decided by one order. A copy of the order be tagged with other file.

(3.) The accused is a General Manager, Vindhyachai Super Thermal Prcject/NTPC Ltd. Vindhya Nagar. District Sidhi. The respondent No. 2 had filed complaint under provisions of Sections 25-26 Inter State Migrant Workmen (RECS) Act, 1979 and the said complaint was registered by (he Court of Judicial Magistrate 1st Class, Waidhan (Baidhan), Singrouli, District Sidhi. The Case No. is 65/2006. The other case is under Sections 23 and 24 of the Contract Labour (Regulation and Abolition) Act, 1970. The Case No. is 67/2006.