ARUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS miscellaneous petition is directed against the order dated August 17, 1990, passed by the Additional Chief Judicial Magistrate, Bikaner, directing the petitioner to appear in person if he wants to contest the case.

(2.) LABOUR Inspector, Shops and Commercial Establishment Act, filed a complaint against the petitioner in the Court of the Additional Chief Judicial Magistrate, Bikaner, for offence under section 12/33 and section 4 of the Rajasthan Shops and Commercial Establishment Act and under rules 22 ( 10) and 25 of the Rajasthan Shops and Commercial Establishment Rules. The- learned Additional Chief Judicial Magistrate, by his order dated April, 6, 1989, issued special summons to the accused as the offences were petty in nature and directed that the accused may appear in person or through his Advocate in the Court if he wants to contest the case. The counsel for the petitioner appeared on August 17. 1990, in the Court after the service of the Special summon on the petitioner but did not plead guilty and wanted to contest the case. The learned Additional Chief Judicial Magistrate, therefore, by his order dated August 17, 1990, directed the petitioner to appear before him if he does not want to' confess the guilt. He, therefore, issued a bailable warrant in the sum of Rs. 500/ -. It is against this order that the present petition has been filed.