JYOTIRMAY ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri S.N. Choubey, learned Counsel for the petitioner, Sri Devi Kant Jha, learned Counsel for the Opposite Party No. 3 and Sri Atul Chandra, Additional Public Prosecutor for the State. None appeared specifically on behalf of opposite party No. 2.

(2.) This is an application under Section 482 of the Criminal Procedure Code seeking quashing of the order dated 26.05.2003 passed by Chief Judicial Magistrate, Patna, in Complaint Case No. 1152(M)/2003, taking cognizance against the petitioner for the offence under Section 29 of the Industrial Dispute Act (hereinafter referred to as the 'Act').

(3.) The relevant admitted fact is that there is an award dated 5th September 2001 passed by Industrial Tribunal, Patna, in Reference Case No. 181/1999/6C/2001 published vide Notification dated 12.09.2001 and as per award, the management of UCO Bank was directed to