ANURAG SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition for quashing of Complaint No.17/2024 titled as State through Labour Inspector versus Gujaspreet Singh Malhotra and another pending before the learned Additional Chief Judicial Magistrate, Nalagarh. (Parties shall hereinafter be referred to in the same manner as they are arrayed before the learned Trial Court for convenience.)

(2.) Briefly stated, the facts giving rise to the present petition are that the complainant filed a complaint before the learned Trial Court, asserting that he had inspected M/s Malhotra Sons Defence Private Limited and found several violations of the Factories Act. The complainant issued two written notices for rectification of the defect and production of the relevant record and register, but the accused failed to comply with the demand. The employer submitted a written reply by post, but it was not found satisfactory; hence, the complaint was filed before the Court.

(3.) Learned Trial Court took cognisance of the complaint and ordered the issuance of the summons.