MUVA INDUSTRIES LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) The aforesaid three Criminal Miscellaneous applications are between the same parties, filed by Muva Industries Ltd. against the State of Bihar and Labour Enforcement Officer (Central), Dhanbad, and have been heard together as the law point involved in these cases is the same, and are being disposed of by this judgment with consent of both the parties.

(2.) In Cr. Misc. No. 4522 of 1996, prayer has been made to quash the entire complaint case being G.O.R. Case No. 260 of 1995, under Sections 23 and 24 of the Contract Labour (Regulation and Abolition) Act, 1970 (hereinafter referred to as 1970 Act) instituted on the written report of Labour Enforcement Officer (Central), Dhanbad, as also to quash order dated December 19, 1994 by which Sub-divisional Judicial Magistrate, Madhupur at Deoghar, had taken cognizance of the offence.

(3.) In Cr. Misc. No. 4610 of 1996, the same petitioner has prayed to quash the entire complaint case bearing G.O.C.R. Case No. 920 of 1998 corresponding to TR. No. 893 of 1997/778 of 1995 under Sections 23 and 24 of the 1970 Act which was instituted on the report of the Labour Enforcement Officer (Central) Chirkunda, as also to quash order dated April 24, 1993 recorded by the Sub-divisional Judicial Magistrate, Madhupur at Deoghar, taking cognizance of the offence.