KISHNA KUMAR BAJORIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashish Giri, learned Advocate for the petitioners and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor for the State.

(2.) This application under section 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioners seeking quashing of the order dated 08.04.2013 passed by the learned Chief Judicial Magistrate, Gopalganj in Complaint Case (Trial) No.1257 of 2013 by which for the breach of Section 18(3) and 19(3) of the Industrial Disputes Act, 1947 (for short 'the Act'), the petitioners have been summoned to face trial.

(3.) The petitioner no.1 is the Managing Director and petitioner no.2 is the Director of Vishnu Sugar Mill, located at Gopalganj, which is engaged in production of Sugar from Sugarcane.