REGENT COMPUTRONICS PVT. LTD.

S.N. Subrahmanyan Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

BHUPESH RATHOD VS. DAYASHANKAR PRASAD CHAURASIA AND ANOTHER [REFERRED TO]
STATE OF MADRAS VS. G V PAREKH [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SHARAD KUMAR SANGHI VS. SANGITA RANE [REFERRED TO]
HIMANSHU VS. B SHIVAMURTHY [REFERRED TO]
BIRLA CORPORATION LIMITED VS. ADVENTZ INVESTMENTS AND HOLDINGS LIMITED [REFERRED TO]
KRISHNA LAL CHAWLA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, the learned Senior counsel assisted by Mr. Nitin Kumar Pasari, the learned vice counsel appearing on behalf of the petitioner and Ms. Shresha Sinha, the learned counsel appearing on behalf of the respondent-Union of India.

(2.) This petition has been filed for quashing the order dtd. 20/12/2013 by which cognizance of offence under the Minimum Wages Act has been taken against the petitioner. Further prayer is made for quashing the orders dtd. 20/9/2016, 24/1/2017, 26/7/2018, 27/3/2019 and 27/6/2019 whereby bailable warrant, non-bailable warrant, processes under sec. 82 and under sec. 83 Cr.P.C. and permanent warrant, respectively, have been issued against the petitioner.

(3.) The complaint was filed stating therein that:

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S.N. SUBRAHMANYAN Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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