JYOTI LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP Mr.Jayswal waives service of notice of rule for respondent no.1 and learned advocate Mr.Acharya waives service of notice of rule for respondent no.2.

(2.) By way of the petition under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short), the petitioners pray to quash the Criminal Complaint No.2763 of 2019 (old No.35210 of 2013) pending before the Labour Court, Vadodara.

(3.) The respondent no.2, the Employees Provident Fund Organization through the Enforcement Officer filed a private complaint in the Court of the learned Labour Court, Vadodara of the offence punishable under Sec. 14(2A) of the Employees Provident Fund and Miscellaneous Provident Act read with para-27AA of the Employees Provident Fund Scheme, 1952, which was taken cognizance by the learned Court below and ordered issue of process against the persons named in the complaint as accused.