- (1.) Heard learned counsel for the petitioner and learned counsel for the Respondents.
(2.) This Criminal Writ bearing No.433 of 2010 has been filed by the petitioner with a prayer for quashing the entire prosecution case being OCR Case No.185 of 2009/ T.R. Case No.682 of 2009, pending in the court of learned C.J.M., Pakur, initiated upon the written complaint made by the Labour Enforcement Officer cum Inspector, Minimum Wages Act, 1948 against the petitioner for committing the offence punishable under Section 22(A), 22(a) of the Minimum Wages Act, 1948, for committing irregularities as mentioned in the prosecution report and further to quash the order dated 22.12.2009, passed by the learned C.J.M., Pakur, whereunder on the basis of the complaint, cognizance has been taken against the petitioner and summons was issued to the petitioner.
(3.) The fact giving rise to the present case is as follows :- That one Kameshwar Prasad, the Labour Enforcement Officer, Pakur Sadar Anchal, Pakur, gave a written report (official complaint) before the court of learned CJM, Pakur, alleging therein that the petitioner (Mustak Ahmad) is the proprietor of Stone Crusher situated in Village :- Ranipur, Mauza :- Ramchandrapur and he was directed to produce the register appertaining to minimum wages, attendance register and muster rolls maintained under the provisions of the Minimum Wages Act.;