- (1.) These batch of applications filed under Section 482 of the Code of Criminal Procedure, 1973, between the same parties, having been involved, common questions of fact and law, were heard together and are disposed of under a common order.
(2.) The petitioner No. 1 which is a Private Limited Company having its registered office at 237 D, Manicktala Main Road, P. S. Narkeldanga, Calcutta 54 and the other petitioners as its Directors have filed these applications to quash the batch of complaint cases Nos. C/125/90, C/126/90, C/127/90, C/128/90, C/129/90, C/130/90, C/185/90, C/186/90, C/187/90, C/188/90, C/1028/89, C/1029/89, C/1030/89, C/1031/89, now pending before the Learned Additional Chief Judicial Magistrate, South 24-Parganas at Sealdah lodged by the opposite party No. 1 Provident Fund Inspector, West Bengal, 44, Park Street, Calcutta-16 under Section 14(1A), 14A(1) of the Employees' Provident Fund Act of 1952 read with para 76-B of the Employees' Provident Fund Scheme, 1952.
(3.) The opposite party No. 1 in the said complaint levelled accusation against the petitioners that they being the employers had failed to pay contributions for different periods in contraventions of the provi sions of Section 6 of the Act, 1952. Thus, they are liable for punishment for their deliberate failure in complying with the provisions of the Act. Immediate ly, after receipt of the complaints the learned Addi tional Chief Judicial Magistrate seems to have issued notices against these petitioners.;