Calcutta High Court (Appellete Side)
Naba Kr. Das vs 6.7.2018 Rajendra Ghatak on 6 July, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
CRR 642 of 2018 Naba Kr. Das Vs. 6.7.2018 Rajendra Ghatak 95 Court No.42 Mr. S. Ganguly Mr. D. Dutt ......For the Petitioner Mr. R. Mukherjee Ms. S. Bhattacharyya ..... For the State This is an application under Section 482 of the Criminal Procedure Code filed by the petitioner praying for quashing of the proceeding of CR Case No. 254 of 2017 initiated by the O.P. No.1, Inspector of The Minimum Wages Act & Motor Transport Workers Act, for the area of LWFC Balurghat Head Quarter, Dakshin Dinajpur in a proceeding under Section 29/30/31/32/33/34 of the Motor Transport Workers Act, 1961.
Liberty is granted to the petitioner to add State as a party to this proceeding as O.P. No.2.
Petitioner to serve copy of the original application along with annexure thereto upon the O.P. No.1 thorough registered post with A/D and upon the State through the Public Prosecutor, High Court Calcutta and file Affidavit-of-Service on the next date of hearing.
The further proceeding of the CR Case No. 254 of 2017 be stayed for a period of four weeks granting liberty to the parties to pray for extension, modification/alteration and/or vacation, if the situation so arises.
Let the matter appear after six weeks hence.
(Md. Mumtaz Khan, J.)