EDUNETWORK PRIVATE LIMITED Vs. REGIONAL PROVIDENT FUND

JUDGEMENT

(1.) Present Petition is preferred under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Criminal Procedure Code, seeking to quash F.I.R. dtd. 28/6/2018 bearing C.R. No.333 of 2018, registered with Powai Police Station, Mumbai for the offences punishable under Ss. 406, 409 read with 34 of the Indian Penal Code, 1860 and Sec. 14 of the Employees' Provident Funds & Miscellaneous Provisions Act, 1952 ('the Act', for short).

(2.) Heard Ms. Deepa Chavan, learned Counsel for the Petitioners and Ms. Mahalakshmi Ganpathy, learned APP for the Respondent-State. Perused the record.

(3.) Record reveals that, by an Order dtd. 2/11/2018, this Court directed that, till next date the Petitioners as well as the Respondent No.3 should not be arrested in the crime. By an Order dated 16 th January 2019, the respondent police was directed not to file the charge sheet. Then the Respondent No.1 filed his Affidavit in Reply. The Rule was issued on 19 th October, 2022 and the interim relief was continued till the Petition is finally disposed of.