PROVIDENT FUND INSPECTOR Vs. RAM CHANDRA BANDODKAR

JUDGEMENT

(1.) Heard the learned Counsel on behalf of the Applicant/Complainant, and the Respondents/Accused.

(2.) This petition has been filed by the said Complainant to assail the Order dated 25.01.2006 of the learned Additional Sessions Judge, Panaji.

(3.) The Complainant who is a Provident Fund Inspector had prosecuted M/s. Pushparti Packs Pvt. Ltd., through its Director, the Respondent No. 6, as Accused No. 1, and Accused Nos. 2 to 6 who were its Directors, under sections 14(1-A) and 14(A) of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (Act, for short).