UNITED INDIA INSURANCE COMPANY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vishal Kumar Trivedi, learned counsel for the petitioners and Ms. Amrita Sinha, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing of the entire criminal proceedings including the cognizance order dtd. 12/3/2018 in connection with Economic Offences Case No.15/2018, pending in the court of the learned Special Judge, Economic Offences, Dhanbad.

(3.) It has been alleged in the complaint filed by opposite party no.2 before the learned Special Judge, Economic Offences, Dhanbad that petitioner no.2 on behalf of petitioner no.1, being the principal officer deducted TDS amount of Rs.1,02,900.00 for the financial year 2013-14, but failed to credit the same to the account of the Central Government of India, TDS Ward, Dhanbad and on this background, the complaint case has been filed. The cognizance has been taken vide order dtd. 12/3/2018.