PAWAN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anoop Kumar Mehta, learned counsel appearing for the petitioner, learned A.P.P. for the State as also Mr. Prashant Pallav, learned A.S.G.I. for the O.P. No. 2.

(2.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) This petition has been filed for quashing the entire criminal prosecution launched against the petitioner in CL(R&A) Act Prosecution Case No. 19/14 corresponding to TR No. 1635/14, including the order dtd. 29/1/2014, whereby, the learned Chief Judicial Magistrate, Dhanbad has taken cognizance for the offences under Ss. 23 and 24 of the Contract Labour (Regulation and Abolition) Act, 1970 [hereinafter referred to as the 'Act'] against the petitioner, pending in the Court of learned Judicial Magistrate, Dhanbad.