M.P. SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Invoking the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, the petitioners have filed the present application for quashing the order dated 15.07.2005 whereby, the learned court below had rejected the petitioners' prayer for their exemption from personal appearance in the case, vide C-III Case No. 342 of 1982 under Section 205 of the Code of Criminal Procedure.

(2.) Heard counsel for the petitioner and counsel for the State.

(3.) The case against the petitioners was registered on the basis of complaint filed by the Provident Fund Inspector alleging that in spite of several notices, the petitioners had failed to deposit the Linked Insurance Contributions of their employees for the month of November, 1980 to January, 1981. On the basis of the complaint, cognizance for the offence under Section 14 of the Employees Provident Fund Act and Miscellaneous Provisions Act, 1952, was taken against the petitioners by the court below.