- (1.) The crux of the facts and the material, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record are that, the Labour Enforcement Officer(C)(for brevity "the LEO")-complainant-respondent No.1, filed the complaint(Annexure P-3) against petitioners-M/s ABN AMRO Bank and its Sales Manager Rohit Joshi, under Sections under Sections 23 and 24 of The Contract Labour (Regulation and Abolition) Act, 1970(hereinafter to be referred as "the Act") and the Chief Judicial Magistrate, Jalandhar, passed the impugned summoning order(Annexure P-4) on 01.03.2007, in the following manner:- "L.E.O. Versus A.B.N. Amro Present: Complainant in person. **** Challan presented today, it be registered. Notice to accused be issued for 21.04.2007."
(2.) The petitioners-accused did not feel satisfied and preferred the present petition, for quashing the complaint(Annexure P-3), notice/summoning order(Annexure P-4) and all subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.P.C.
(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the instant petition deserves to be partly accepted in this context.;