SUPINDER SINGH Vs. PROVIDENT FUND INSPECTOR

JUDGEMENT

(1.) I am disposing of the following criminal miscellaneous petitions along with Criminal Misc. No. 1625-M of 1996 by means of this order since the same questions of law and fact arise in all these petitions :-

(2.) THE Provident Fund Inspector, Office of the Regional Provident Fund Commissioner, Punjab (respondent herein) filed complaints against the two petitioners herein namely, (1) Shri Supinder Singh, and (2) M/s Indra Motors (P) Limited, Kurali through Supinder Singh, the Managing Director, on 16.12.1994 either under para-38 of the Employees Provident Fund Scheme, 1952, read with Section 14(1A) of Section 14-A of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 or under para 8 of the Employees Deposit Linked Insurance Scheme, 1976 read with Sections 6-C, 14(1B) and 14-A of Employees Provident Fund Miscellaneous Provisions Act, 1952 (hereinafter referred to as the Act). The relevant allegations in the complaint are found extracted in the present petitions themselves and are as follows :-

(3.) THESE complaints presented on 16.12.1994 were taken on file and the Additional Chief Judicial Magistrate, Roop Nagar (Ropar) ordered the accused to be summoned.