BOKARO STEEL PLANT Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners have invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C. for quashment of the entire criminal proceedings initiated against the petitioners in I.D. Case No. 1 of 2007 including the order dated 22.06.2007 whereby and whereunder the C.J.M., Bokaro had taken the cognizance of the offence under Section 18(3) of the Industrial Disputes Act, 1947 now pending in the Court of Shri Subhash, Judicial Magistrate, 1st Class, Bokaro.

(2.) The prosecution story in short was that the Incharge Deputy Labour Commissioner, Bokaro O.P. No. 2 herein had initiated prosecution against the petitioners alleging inter alia that the petitioners had not implemented the award dated 10.1.1994 passed in Reference Case No. 12 of 1987 and thereby violated the provisions of Section 18(3) of the Industrial Disputes Act punishable under Section 29 of the Industrial Disputes Act, 1947.

(3.) Mr. Mazumdar, learned Counsel for the petitioners submitted that the direction as well as the award of the Labour Court was duly implemented by the management of Bokaro Steel Limited and whereby differential amount including the arrears were paid to the concerned workman Ram Kishore Prasad (O.P. No. 3) vide office order dated 24.06.1994 issued by the Bokaro Steel Plant under Steel Authority of India Limited (Annexure-2).