J.S. RAN AND ORS. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Criminal Miscellaneous Nos. 478, 862 and 863 of 1973 have been heard together as they arise out of the same prosecution Criminal Miscellaneous No. 478 is on behalf of nine Directors of M/S Glaxo Laboratories (India) Ltd., which has its registered Head Office at Bombay. Criminal Miscellaneous No. 862 is on behalf of the tenth Director and Criminal Miscellaneous No. 863 is on behalf of the other directors of the Company. The petitioners of Criminal Miscellaneous Nos. 478 and 862 reside in Bombay and those of 863 in England.

(2.) The Company has an establishment in this town, the Area Sales Executive of which is Dr. Samir Dey

(3.) On the 19th of January, 1972 the establishment at Patna was inspected by the Labour and Inspecting Officer and irregularities in the matter of maintenance of leave and wage register, pay and overtime register, fines and deduction register and service cards were noticed and as such a complaint was filed in the court of the Subdivisional Magistrate alleging contravention of Rules 14, 17 and 19 of the Rules framed under the Shops and Establishment Act, 1953 (hereinafter referred to as the Rules). The complainant was directed against the aforesaid twelve Directors and Dr. Samir Dey. Cognizance has been taken ; against a ll these thirteen persons.