MEENAKSHI INDUSTRIES SINGANALLUR COIMBATORE Vs. G GURUSWAMY

JUDGEMENT

(1.) The petitioners and the respondent are the same in all these petitions. The question to be decided is also the same. Hence all these are disposed of by a common order.

(2.) These petitions are filed invoking the inherent jurisdiction of this court u/ S. 482 of the Code of Criminal Procedure to quash the proceedings initiated against the petitioners in C.C. Nos. 309 to 344 of 1988 on the file of the Additional Judicial First Class Magistrate, Coimbatore.

(3.) The Circumstances that led up to the filing of all these petitions may succinctly be stated : Petitioner No. 1 is M/s. Meenakshi Industries, situate at No. 1, Aerodrome Road Singanallur, Coimbatore-041005. Petitioner No. 2 is its Managing Partner. Petitioner No. 1 concern is an establishment coming within the meaning of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (Act 19 of 1952 for short 'the Act') and the Employees' Deposit-Linked Insurance Scheme, 1976 (for short 'the Scheme').