ROBIN PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) ALL the revisional applications are being disposed of by a common judgment and order because the parties are the same and common question of law and fact has arisen.

(2.) THE Employees' Provident Fund Organisation lodged a good number of FIRs before the police station concerned against the petitioners alleging offence of criminal breach of trust punishable under Section 406/409 of the Indian Penal Code, 1860, in respect of diverse sums of money by not depositing the employees' and employer's provident fund contribution with the appropriate authority and by misappropriating the same. All the prosecution were launched by the Provident Fund Inspector who were appointed as such under Section 13 of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952. It is not necessary to advert to the details of the FIRs and amount allegedly misappropriated in respect of each of the prosecution cases.

(3.) I have heard Mr. Krishnendu Gooptu, learned advocate for the petitioner, Mr. S.C. Prasad, learned advocate appearing for O.P. No. 2 and Mr. R.S. Chatterjee and Ms. Krishna Ghose appearing for the State of West Bengal.