- (1.) Heard learned counsel for the petitioners and the learned counsel for the State.
(2.) The petitioners are aggrieved by the order dated 29.7.2002 passed by the learned Chief Judicial Magistrate, Jamshedpur, in C/2 Case No. 1748 of 2002, whereby cognizance has been taken against the petitioners for the offence under Section 22A of the Minimum Wages Act. The petitioners have also prayed for quashing the entire criminal proceeding against the petitioners in the said case.
(3.) Petitioner No.1 is the company namely, Lafarge India Limited, Jamshedpur, through Krishna Kumar Padhy, and the petitioner No. 2 is the Manager Personal in the said Company. It is stated in the official complaint filed by the opposite party No. 2 that the inspection was made of M/s Torrent Industrial Security Pvt. Ltd., Jamshedpur, in the premises of M/s Lafarge India Limited, Jojobera Cement Plant, Jamshedpur, on 28.06.2002, and it was found that certain statutory registers were not maintained by M/s. Torrent Industrial Security Pvt. Ltd. On the said official complaint in which the company M/s. Lafarge India Limited, its officials as also the officials of M/s Torrent Industrial Security Pvt. Ltd., Jamshedpur, were made the accused. On the basis of the official complaint the cognizance has been taken against the petitioners by the impugned order dated 29.7.2002 passed by the learned Chief Judicial Magistrate, Jamshedpur, which has been challenged in the present case.;