KAUSHIK BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Sharma, learned Senior Counsel assisted by Ms. P. Phukan, learned counsel for the petitioner. Also heard Mr. R. Dubey, learned counsel for the respondent No.2 and Mr. P. Borthakur, learned Additional Public Prosecutor, Assam, appearing for the State respondent No.1.

(2.) In this petition under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner, namely, Shri Kaushik Baruah has prayed for quashing the C.R. Case No.4152/2013, under Sec. 4/6 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (hereinafter referred to as 'the 1979 Act') read with Sec. 25 of the 1979 Act and the order dtd. 28/5/2015 passed by the learned S.D.J.M.(S) No.1, Kamrup(M), Guwahati, in C.R. Case No.4152/2013.

(3.) It is to be noted here that the above-noted case has been registered on the basis of one complaint lodged by Shri Prasenjit Talukdar, Labour Inspector cum Inspector under the 1979 Act and the Rules framed thereunder.