NIBRITY DASGUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Learned Senior Advocate Mr. A. Dasgupta, assisted by Ms. A.S. Baidya for the petitioners, learned Senior Advocate Mr. G.N. Sahewalla for respondent Nos. 2 to 4 assisted by learned counsel Ms. G. Dugar.

(2.) The petitioners in this case are Smt. Nibrity Dasgupta and Sri Swapan Kumar Chakraborty. The Union of India, Sri N.K. Sinha, Company Secretary of M/S. Oil and Natural Gas Corporation Limited (ONGCL), Sri D.D. Mishra, Director of Human Resource of the same company and Sri M.C. Das, General Manager of the same company, are arrayed as respondent Nos. 1, 2, 3 and 4 respectively.

(3.) The petitioners have filed this application under Sec. 482 of the Code of Criminal Procedure, 1973. They are aggrieved by the order dtd. 11/11/2021 passed by the learned Chief Judicial Magistrate, Cachar at Silchar in CR Case No. 46/2015. It is contended that the learned Chief Judicial Magistrate, Cachar (CJM for short) erroneously rejected the prayer of the petitioners to allow them to participate in CR Case No. 46/2015 and to represent the workers of ONGC Contractual Workers' Union in this instant complaint case.