GOVIND GARG Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of impugned proceeding being G.R. Case No. 149(1) of 2014 arising out of Kurseong Police Station FIR No. 97 of 2014 dtd. 29/5/2014 under Ss. 406 and 409 of the Indian Penal Code now pending in the Court of the learned Additional Chief Judicial Magistrate, Kurseong.

(2.) The petitioner was a Director of M/s. Longview Tea and Agro Ltd. (name changed to Siri Longview Tea & Agro Limited). The company owns and operates Longview Tea Estate (hereinafter referred to as the "Tea Estate") having its registered office at "Tirumala House", 2nd floor, 51, Shakespeare Sarani, Kolkata 700017.

(3.) The petitioner states that the said Company is the owner of the said tea estate and the employer within the meaning of Sec. 2(i) of the Employees' Provident Fund & Miscellaneous Provisions Act, 1952. The said company is covered by the Employees' Provident Fund & Miscellaneous Provisions Act, 1952, and has to pay provident fund dues under the provisions of the said Act in respect of the said tea estate.