NOWRATAN PUGALIA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) BY filing this petition under Section 482 of Cr.P.C., the petitioner prayed for quashing criminal proceeding in Case No. G.R. 480 of 2008 initiated against them through lodging of FIR by one Kalyan Bhattacharjee, Enforcement Officer of Employees' Provident Fund Organization.

(2.) HEARD learned senior counsel, Mr. A.K. Bhowmik assisted by learned counsel Mr. R. Datta for the petitioners and learned P.P., Mr. A. Ghosh for the respondent, the State of Tripura.

(3.) LEARNED P.P., Mr. Ghosh fairly admitted that this case is a covered case of those two cases and in view of the Judgments in those earlier two cases, this case also may be disposed of by a similar Judgment.