Suryakumar Tiwari, J. - (1.)This petition under Section 482 Cr.P.C. has been filed for quashing the prosecution in Case No. C/ 3655 of 1982.
(2.)Admittedly the petitioner is a Director of the company known as "M/s. Aluminium Manufacturing Co. Ltd." A complaint has been filed in the Court below by Employees' State Insurance Corporation through its Inspector alleging that the management of the company has not deposited contribution of the Employees' Provident Fund (Employees' State Insurance) (sic) for certain months.
(3.)The contention of the petitioner is that he is not one of those persons who is responsible for managing the financial affairs of the company being a nominee of the I.R.C.I. Hence he cannot be prosecuted for the alleged default. Hence the prosecution launched against him is bad in law.
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