P R CATERING Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed by the above named petitioner under Section 482, Cr.P.C. for quashing the order dated 13-11-95 passed by the then Chief Judicial Magistrate, Patna, in complaint case No. 1275(H)/95 whereby cogni-zance has been taken of an alleged offence under Sections 23 and 24 of the Contract Labour (Regulation and Abolition) Act , 1970 (hereinafter to as 'the Act' ) and also issuance of summon to the petitioners to appear before the Court and face trial .

(2.) As this matter relates to single Bench, it was once heard by Hon' ble Choudhary S. N. Mishra, J. on 6-3- 2000 and pass the following order :

(3.) The brief facts of the case are that the petitioner is a partnership firm registered under the Indian Partnership Act having its registered office in Calcutta. According to the petitioner, the partnership firm was established in the year 1984 and it was engaged in business of catering which includes sale of food and drinks to Railway passengers of different trains. It is the further contention of the petitioner that except for the registered office at 20, Acharya Prafulla Chandra Road, Calcutta-9 , there is no other business establishment of the petitioner anywhere in India.