DINABANDHU SETHI Vs. STATE

JUDGEMENT

(1.) In both these cases same point of law is involved and as such they are being taken up together and disposed of by this common order.

(2.) Heard learned counsel for the petitioners and the learned counsel for the State.

(3.) In W.P. (Cr.) No. 265 of 2011, the petitioner Dinabandhu Sethi @ D. Sethi, has prayed for an appropriate writ, order or direction for quashing the entire criminal proceeding initiated against him, in Complaint Case being C/7 Case No. 20 of 2011, including the order dated 10.02.2011 passed therein, by the learned Additional Chief Judicial Magistrate, Chaibasa, whereby cognizance has been taken against him for the offence under Sections 23/ 24 of the Contract Labour (Regulation & Abolition) Act, 1970, (herein after referred to as the Act). Similarly in W.P.(Cr.) No. 222 of 2012, the petitioner Rakesh Narayan Jha, has prayed for an appropriate writ, order or direction for quashing the entire criminal proceeding initiated against him in Complaint Case being C/7 Case No. 98 of 2012, including the order dated 03.04.2012 passed therein, by the learned Chief Judicial Magistrate, Chaibasa, whereby cognizance has been taken against him for the offence under Sections 23 / 24 of the Act.