BANGALI BABOO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present petition under Section 482 of the Code of Criminal Procedure is directed against the order impugned dated November 3, 2006 whereby and whereunder cognizance of the offence was taken under Section 24 of the contract Labour (Regulation and Abolition)Act, 1970 against the petitioner and accordingly, summon was directed to be issued against him.

(2.) THE impugned cognizance order has been challenged and assailed on the ground of limitation as contained in Section 27 of the said Act. Section 27 of the Act deals with the limitation of the prosecution:

(3.) THE learned counsel submits that there is no material on the record to show that the petitioner had disobeyed any written order of the Inspector, so as to stretch the period of limitation from three months to six months so as to prove that the complaint was filed on november 3, 2006 within the period of limitation since the day of inspection on June 27, 2006.