DEEPAK PURI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this order four revisional applications being C.R.R. No. 2103 of 2006, C.R.R. No. 2104 of 2006, C.R.R. No. 2105 of 2006 and C.R.R. No. 2105 of 2006 arising out of Case No.C-2401 of 1989, 2402 of 1989, 2403 of 1989 and 2404 of 1989 respectively all pending before the learned Chief Judicial Magistrate, South 24-Parganas at Alipore are being disposed of.

(2.) In Case No.C-2401 of 1989 prosecution has been launched against the petitioner under Section 14(1B) read with Section 14A(1) and 14A(2) of the Act on the allegation of non-payment of administrative charges of Rs. 199.05 paise during the period from July 1986 to September 1986.

(3.) In Case No.C-2402 of 1989 prosecution has been launched against the petitioner under the same sections of the Act for non-deposit of deposit linked insurance fund contribution for the period from July 1986 to September 1986.