VINEET JAIN SURENDRAKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicants have prayed for the following reliefs:

(2.) Heard Mr. Varun K. Patel, learned advocate for the applicants, Mr. Dhavan Jaiswal, learned APP for the State and and Mr. A.V. Nair, learned advocate for the Respondent No.2 and 3.

(3.) The facts of the case are as such that, the applicants are the directors of a Company named GreenBrilliance Energy Pvt. Ltd. As per the allegations made in the FIR, which is registered by respondent No.2-original complainant, the contribution towards provident fund of some of the employees were not deposited and therefore, in view of Sec. 504 of Indian Penal Code, 1860, the complaint is registered under Ss. 406 and 114 of the Indian Penal Code, 1860 before Gorva Police Station, Vadodara.