C P JAIN Vs. INSPECTOR BUILDING

JUDGEMENT

(1.) This Order shall govern the disposal of this petition as well as M.Cr.C. No. 10045/06 {K.P. Singh and another Vs. Inspector Building and other Construction Workers (Regulation of Employment and Conditions of Service) Act, Satna Division Satna}, M.Cr.C. No. 8975/06 {A.K. Bhalla and another Vs. Inspector Building and other Construction Workers (Regulation of Employment and Conditions of Service) Act, Satna Division Satna} and M.Cr.C. No. 8018/06 {C.P. Jain and others Vs. Inspector Building and other Construction Workers (Regulation of Employment and Conditions of Service) Act, Satna Division Satna}.

(2.) Invoking extraordinary jurisdiction of this court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') all the petitions have been filed for quashing the various orders passed by CJM, Sidhi taking cognizance of an offence punishable under Section 47 of the Buildings and other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (hereinafter referred to as, 'the Act' for short) and also for quashing the complaint filed against them by the Inspector Building and other Constructions workers (Regulation of Employment and Conditions of Service) Act Satna Division Satna (M.P.) (hereinafter referred to as, 'the Inspector')

(3.) The present petition and M.Cr.C. No. 8018/06 are filed by C.P. Jain who is a Chairman & Managing Director, N.T.P.C. Ltd, Subroto Trivedi who is the Executive Director, N.T.P.C. Ltd, R.P. Gupta who is a General Manager of N.T.P.C., Ltd and S.K. Dhar who is AGM (Project), N.T.P.C. Ltd against the order dated 4-7-06, passed by CJM, Sidhi in Criminal Case No. 837/06 and order dated 1-6-06 passed by CJM, Sidhi in Criminal Case No. 722/06 respectively. M.Cr.C. No. 10045/06 is filed by K.P.Singh M.D., Tata Project Ltd and P.G. Bhargav, Project Manager Tata Project Ltd against the order dated 4-7-06, passed by CJM, Sidhi in Criminal Case No. 837/06 and M.Cr.C. No. 8975/06 is filed by A.K. Bhalla, Executive Director (Retired), Bharat Heavy Electricals Ltd and K.K. Bhatia, General Manager/Construction Bharat Heavy Electricals Ltd against the order dated 4-7-06, passed by CJM, Sidhi in Criminal Case No. 837/06.