B I C LTD Vs. PROVIDENT FUND INSPECTOR

JUDGEMENT

(1.) These three petitions under Section 482, Cr. P.C. involving common question of law and fact are proposed to be disposed of by a common judgment.

(2.) In Criminal Misc. Application No. 3619 of 1982, 10 petitioners have challenged the complaint dated March 5, 1980 filed by Provident Fund Inspector, after obtaining requisite sanction for prosecution of the petitioners under Section 14-A(1) of the Provident Fund Act. In the Other Petition No.3620 of 1982 similar complaint filed on January 8, 1980 has been challenged and in the third petition identical complaint against the petitioners filed on May 17,1980 has been challenged.

(3.) The record shows that Sri. J.N.Tiwari Advocate represented the opposite party No. 1 and the opposite Party No.2 was represented by learned A.G.A. but no counter affidavit has been filed by either of them. Sri J.N.Tiwari is not present even in the revised list as such Sri Vijay Bahadur Singh, learned counsel for the petitioners and learned A.G.A. have been heard.