- (1.) Heard learned counsel for the applicant and the learned AGA for the respondent no.1 and perused the record.
(2.) This is a petition under section 482 of the Code of Criminal Procedure for quashing the proceeding of complaint case no.2557 of 2010, State vs. Shyam Dhar, under section 14(1) of Child Labour (Prohibition & Regulation) Act, 1986, police station Lalganj, district Mirzapur, pending in the court of Chief Judicial Magistrate, Mirzapur.
(3.) The complainant is a public servant.;