N K BHOI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD Sri A. K. Jha, learned counsel appearing on behalf of the petitioner and Mr. Faiz -Ur -Rahman, learned counsel for the opposite party no. 2.

(2.) IN this application, the petitioner has prayed for quashing the entire criminal proceeding in connection with Complaint Case No. C -III/427/2001 including the order dated 12.12.2001 passed by Sri B. K. Tiwari, learned Chief Judicial Magistrate, Ranchi whereby and whereunder cognizance has been taken for the offences punishable under Sections 23 and 24 of the Contract Labour (Regulation and Abolition) Act, 1970.

(3.) THE prosecution story as would appear from the complaint lodged by the Labour Enforcement Officer (Central), Ranchi and Inspector under Contract Labour (Regulation and Abolition) Act, 1970 is to the effect that on 28.06.2001, the establishment of the accused persons was inspected and several discrepancies were found in the premises which was in violation of Rule 7, 74, 81(3) and 81(1)(i) of the Contract Labour (Regulation and Abolition) Rules and therefore the accused persons have made themselves liable for the offences punishable under Section 24 of the Contract Labour (Regulation and Abolition) Act, 1970.