RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Pratiush Lala, learned counsel appearing for the petitioner. No one had appeared on behalf of the opposite party no. 2 in spite of valid service of notice.
(2.) This application is directed against the order dated 05.08.2015 passed by the learned Judicial Magistrate, 1st Class, Hazaribag in connection with G. Case No. 70 of 2014 whereby and where under the application filed by the petitioner under Section 305 Cr.P.C. has been rejected.
(3.) A complaint was lodged by the opposite party no. 2 on the allegation that certain irregularities were observed with respect to the minimum rate of wages which led to initiation of a proceeding under Section 22(A) of the Minimum Wages Act, 1948.;