SURENDRA PRASAD SINGH AND ANR. Vs. STATE, REPRESENTED BY LABOUR ENFORCEMENT OFFICER, (CENTRAL) AND TWO ORS.

JUDGEMENT

(1.) Heard.

(2.) This application under Sec. 482, Code of Criminal Procedure is disposed of at the stage of admission.

(3.) Both the petitioners are accused persons in 2(c)CC No. 20 of 2001 of the Court of S.D.J.M. Jharsuguda. A prosecution was lunched by opposite party No. 1. i.e., the Labour Enforcement Officer (Central), Rourkela, alleging contravention of the provision in Sec. 10 constituting the offence under Sec. 23 of the Contract Labour (Regulation and Abolition) Act, 1970 (in short 'the Act'). It is alleged in the complaint (Prosecution Report) that on 9.11.2000 on an inspection it was found that certain numbers of contract labourer had been engaged in Mine No. 2 at Lakhanpur in contravention of Notification No. S -16011/1/74 -LS dated 1.2.75 and S.O. 2063 dated 21.6.88 of the Government of India. Ministry of Labour and thereby accused Nos. 1 and 2 committed the offence under Sec. 23 for the breach of Sec. 10(i) of the Act and the other two accused person are abettor of the said offence.