INDRAJIT CHATTERJEE, J. - (1.) The petitioners have filed this application under Section 482 of the Cr.P.C. for quashing of the Complaint Case No. 1246C of 2007 now pending before the learned Chief Judicial Magistrate, Howrah.
(2.) A complaint was filed by the Provident Fund Inspector on 27-12-2007 before the said court under Section 14(1A) of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter called as the Act of 1952) wherein it was claimed that Rs. 139/- was not deposited by these petitioners as per the provisions of the said Act.
(3.) It may be mentioned that the petitioner no. 1 is the owner of Sujata Cinema Hall and the petitioner no.2 is the Cinema Hall itself.;