REGENT COMPUTRONICS PVT. LTD.

Nirmal Kumar Agrawal Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

DAYLE DE'SOUZA V. GOVERNMENT OF INDIA,THROUGH DEPUTY CHIEF LABOUR COMMISSIONER (C) AND ANOTHER [REFERRED TO]
STATE OF MADRAS VS. G V PAREKH [REFERRED TO]
CHAIRMAN AND M D BHARAT PET CORP LTD VS. T K RAJU [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
A.K. SAHAY VS. STATE OF JHARKHAND [REFERRED TO]
ANIL GUPTA VS. STAR INDIA PVT. LTD. [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]
RAVINDRANATHA BAJPE VS. MANGALORE SPECIAL ECONOMIC ZONE LTD. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha assisted by Mr. Rishav Kumar, learned Counsel for the Petitioners, Mr. Vijoy Kr. Sinha and Mrs. Ruby Pandey, appearing for the State.

(2.) In both the Petitions, common question of facts and laws are involved and that is why all these Petitions have been heard together with the consent of the parties.

(3.) In both the Petitions, the prayer is made for quashing the entire Criminal prosecution arising out of G.O. 18 of 2013 including the Order, dtd. 18/1/2013, whereby, cognizance of an offence under Sec. 24 of the Contract Labour (Regulation and Abolition) Act, 1970 (herein after to be referred to as the Act) against the Petitioners, pending in the Court of learned Sub-divisional Judicial Magistrate, Seraikella-Kharsawan.

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NIRMAL KUMAR AGRAWAL Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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