SUDHENDRA NATH MUKHERJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 3-1-1985 passed by Sri A.A. Gouri, Judicial Magistrate, Dhanbad in G.K. Case No. 926/83, whereby and where-under the said learned court has taken cognizance of an offence as against the petitioners under Sections 406 and 409 of the Indian Penal Code.

(2.) The facts of the case lie in a very narrow compass.

(3.) One B.N. Tiwarl, a Provident Fund Inspector purporting to act on behelf of the Regional Provident Funds Commissioner, lodged a complaint petition on 7-4-1983 alleging inter alia therein that the employees' share of contribution by the firm was not deposited for the period from April, 1982 to February, 1983.