BISWANATH PAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court: Heard learned counsel for the petitioners and learned counsel for the State, as also learned counsel for opposite party No.2.

(2.) The petitioners have prayed for quashing the order dated 16.7.2001 passed by learned Chief Judicial Magistrate, Dhanbad, in I.D. Case No. 525 of 2001, whereby, cognizance has been taken against the petitioners for the offence under Section 29 of the Industrial Disputes Act. The petitioners have also challenged the entire criminal proceeding against them in the said case.

(3.) I.D. Case No. 525 of 2001 has been filed against the petitioners in the Court of the Chief Judicial Magistrate, Dhanbad, by opposite party No.2, for the offence under Section 29 of the Industrial Disputes Act for non-implementation of the Award dated 21.1.1994 in Reference Case No. 76 of 1991 passed by Central Government Industrial Tribunal, Dhanbad-II, in respect of the workmen of Angarpathra Colliery of M/s BCCL.