HOTEL SAMRAT INTERNATIONAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and learned Additional Public Prosecutor for the State.

(2.) This is an application under Section 482 of the Criminal Procedure Code seeking quashing of the order dated 26.07.2001 passed by Chief Judicial Magistrate, Patna, in Case No. 1490(M)/2001 taking cognizance for the offence under Section 22(A) of the Minimum Wages Act and transferring the case to the Court of Sri Manoj Kumar, Judicial Magistrate, 1st Class, where Tr. No. is 1375/2001.

(3.) During the course of argument, my attention was drawn towards earlier orders passed in this case, such as, order dated 07.03.2006 which as appears was passed accepting the suggestion of learned Advocate General and a report was called for from District and Sessions Judge, Patna, furnishing details of the cases pending in his sessions division with regard to offence under The Minimum Wages Act and The Bihar Shops and Establishment Act.