- (1.) HEARD Mr. Indrajit Sinha, learned counsel appearing for the petitioner and Mr. Y.N. Mishra, learned Central Government Counsel appearing for the opposite party no. 2.
(2.) THE prayer of the petitioner in this application is to quash the criminal proceeding initiated against him including the order dated 10.2.2004 passed by the Chief Judicial Magistrate, Hazaribagh in Complaint Case No. 31 of 2004 (T.R. No. 977 of 2004) whereby cognizance for the offence punishable under Section 24 of the Contract Labour (Regulation and Abolition) Act, 1970 has been taken. The facts in short giving rise to this application are that the opposite party no. 2 i.e. the Labour Enforcement Officer, Ranchi, an Inspector under the Contract Labour (Regulation and Abolition) Act, 1970 filed a complaint case before the Chief Judicial Magistrate, Hazaribagh which was registered as Complaint Case No. 31/2004 naming five accused persons in the complaint including the petitioner Debashish Chatterjee as General Manager, Kuju, Central Coalfields Limited, Kuju Area, Hazaribagh.
(3.) THE other accused named in the Complaint Petition are the Company i.e. Central Coalfields Limited through its Chairman -cum -Managing Director, J.P. Sharma, the General Manager (Transport), Project Manager of Ara Colliery and M/s Alok Coal Transport Agency through Shri R.P. Shrivastava.;