N.SRIDHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS, 2023'), seeking quashment of the proceedings against the petitioner in C.C. No. 321 of 2016, pending on the file of the learned XX Metropolitan Magistrate, Cyberabad at Malkajgiri.

(2.) The petitioner is sole accused in the aforesaid Calendar Case arraigned for the offences punishable under Sec. 406 of the Indian Penal Code, 1860 and Sec. 14 of Employees Provident Funds and Miscellaneous Provisions Act, 1952 (EPF & MP Act, 1952).

(3.) I have heard Mr. S. Ravi, learned Senior Counsel, appearing on behalf of Mr. Ch. Satya Sadhan, learned counsel for the petitioner; Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor, representing Respondent No. 1-State; and Mr. M. P. Kashyap, learned Standing Counsel for the Employees' Provident Fund Organisation (EPFO), appearing for Respondent No. 2.