SUBIR CHAKI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Sah, learned counsel for the petitioners and Mrs. Priya Shrestha, learned counsel for the State.

(2.) This petition has been filed for quashing of entire criminal proceeding in connection with C.L. Case No. 434 of 2013 including the order taking cognizance dtd. 18/11/2013 passed by the learned Chief Judicial Magistrate, Dhanbad whereby cognizance has been taken against the petitioners for the offence under Sec. 23, 24 and 25 of the Contract Labour (Regulation and Abolition) Act, 1970, pending in the Court of learned Judicial Magistrate, Ist Class, Dhanbad.

(3.) Complainant has filed complaint petition alleging therein that on 5/6/2013 at 3.00 p.m., factory premises of Mc Nally Sayaji Engineering Limited, Kumardhubi, Dhanbad was inspected under the provisions of Contract Labour (Regulation and Abolition) Act, 1970 and during the course of inspection it was found that the provisions of Act and Rules of Contract Labour (Regulation and Abolition) Act, 1970 mentioned in complaint petition, have been violated.