STATE OF ASSAM Vs. RAJEEV TAKRU & ANR

JUDGEMENT

(1.) This criminal petition has been preferred, under Section 482, read with Sections 397 / 401 of the Cr.P.C., for setting aside and quashing the judgment and order, dated 08-06-2015, passed by the learned Sessions Judge, Tinsukia, in Criminal Revision No. 47(2) of 2015, setting aside the order, dated 20-04-2015, passed by the learned Chief Judicial Magistrate, Tinsukia as well as the order, dated 30-04-2015, passed by the learned Judicial Magistrate, Tinsukia, in CR Case No. 33C/2015, for violation of various provisions under the Labour Plantation Act, 1951 and the Labour Plantation Rules, 1956 (hereinafter referred to as 'P.L. Act' and 'P.L. Rules' respectively).

(2.) The opposite party No. 2 in this case, Labour Inspector, filed a complaint, being CR Case No. 33C/2015, before the Court of learned Chief Judicial Magistrate, Tinsukia against the Manager of Samdang Tea Estate and the Director of Mcleod Russel India Ltd. For violation of Sections 14 and 15 of the P.L. Act, read with Rules 55 and 59 of the P.L. Rules.

(3.) The learned Chief Judicial Magistrate, Tinsukia took cognizance of the offence and transferred the case to the Court of learned Sub-Divisional Judicial Magistrate (S), Tinsukia, for disposal, who, in turn, issued summons against both the accused.