GIAN PARKASH BHANDARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 Cr.P.C. seeking quashing of FIR No. 58 dated 20.06.2014, registered at Police Station Lambra, Jalandhar City, District Jalandhar for offences punishable under Sections 406 and 409 IPC.

(2.) Allegations, as levelled against petitioners in the FIR, read as follows:-

(3.) As per allegations against petitioner, an amount of '4,03,048/- was deducted from the salaries of employees of petitioners towards provident fund contribution but the same was not deposited with the Provident Fund Department. Petitioners have alleged that they have deposited amount of '4,03,048/- with interest on 21.05.2014 i.e. much before the registration of FIR, as such, FIR should be quashed. Relevant averments in the petition to this effect are contained in para 4, which read as follows:-