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[Cites 2, Cited by 0]

Kerala High Court

Sri. Gopal Ansal vs State Of Kerala on 26 November, 2009

Author: M.Sasidharan Nambiar

Bench: M.Sasidharan Nambiar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Crl.MC.No. 3455 of 2009()


1. SRI. GOPAL ANSAL, MANAGING DIRECTOR,
                      ...  Petitioner
2. M/S ANSAL BUILDWELL LTD,

                        Vs



1. STATE OF KERALA, REPRESENTED
                       ...       Respondent

2. ASSISTANT LABOUR OFFICER,

                For Petitioner  :SRI.M.RAMESH CHANDER

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice M.SASIDHARAN NAMBIAR

 Dated :26/11/2009

 O R D E R
              M.SASIDHARAN NAMBIAR,J.
            ===========================
           CRL.M.C.No.3455 & 3457        OF
                        2009
            ===========================

    Dated this the 26th day of November,2009

                        ORDER

Petitioners are the accused in S.T.90 & 91 of 2006 on the file of Additional Chief Judicial Magistrate Court, Ernakulam. These petitions are filed under section 482 of the Code of Criminal Procedure to quash Annexure A complaint taken cognizance by the learned Magistrate for the offence under section 22A of Minimum Wages Act. Petitioners have earlier filed Crl.M.C.474/2006 and Crl.M.C.1022/2006 for seeking the very same relief. By Annexure H order dated 3.4.2009 both the petitions were dismissed. Petitioners challenged that order before the Apex Court in SLP 4347/2009 & 4348/2009. As evidenced by Annexure I order, SLPs were dismissed as withdrawn, with liberty to move the High Court once again. These petitions are filed consequent to the withdrawal of the SLPs filed before the Apex Court.

2. When Annexure H order stands, this court cannot render a different finding than what is already found by this court by the order dated 3.4.2009. In such Crl.M.C.3455 & 3457 of 2009 2 circumstance, Annexure A complaint cannot be quashed as sought for. Petitioners are at liberty to raise all the contentions before the learned Magistrate. Learned Magistrate to dispose the case untrammelled by the observations in Annexure H order in accordance with law.

Petition is disposed.

M.SASIDHARAN NAMBIAR JUDGE tpl/-

M.SASIDHARAN NAMBIAR, J.

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W.P.(C).NO. /06

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JUDGMENT SEPTEMBER,2006