RAJA PAPER AND BOARD MILL Vs. K SHEIKSHINDHA

JUDGEMENT

(1.) All the above criminal original petitions have been filed by one and the same petitioners, who are the accused in C.C. Nos.483, 484 and 485 of 2002 pending on the file of the Court of Judicial Magistrate No.I, Tuticorin, for the commission of an offence punishable under Sections 14(2)/14A of the Employees Provident Funds & Miscellaneous Provisions Act, 1952, praying to call for the records in the said C.C.Nos.483 to 485 of 2002 and to quash the same.

(2.) For easy reference and for the sake of convenience, Crl.O.P. Nos.4321 to 4323 of 2002 are hereinafter referred to as the first, second and the third petitions, respectively.

(3.) Since all the three matters are interconnected and interrelated to each other to the above three proceedings and further the parties being one and the same, and the subject matter also being one for different months of payments of contribution and administrative charges for the Employment Provident Fund Organisation, they are taken up together for consideration and this common order is passed.