FAIYAZUDDIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing of the entire criminal proceeding in C.G.Case No.5 of 2014 including order dtd. 24/4/2014, pending before learned Chief Judicial Magistrate, Palamau.

(2.) The complaint case was filed alleging that petitioner and another coaccused are running a firm in the name of M/s Children Paradise Abadganj, Daltonganj. They failed to pay provident fund and employers share of contributions for the month of 08/02 to 10/03 Rs.1,30,508.00 and employees' pension fund the employers contribution for months 8/02 to 10/03 Rs.69,377.00 and interest under Sec. 7 of the Act for Rs.60,088.00 and also failed to submit to the Regional Provident Fund Commissioner, Ranchi the consolidated statement in accordance with the provisions.

(3.) The learned counsel for the petitioner submits that petitioner received summons issued from the office of O.P.No.2 in which it is mentioned that the petitioner has not deposited a sum of Rs.2,99,471.00 under the EPFO. The petitioner replied to the notice dtd. 30/11/2010 and denied allegations and denies that he is president of M/s Children Paradise. On these background he submits that the entire criminal proceeding is bad in law.