- (1.) These 24 applications under section 482 of the Cr. PC are being disposed of by this common judgment and order since the facts are identical and the points of law are common.
(2.) The petitioner No.1, a company in the name and style of M/s. Hotel Dock Palace Private Limited and the petitioner No. 2, the Managing Director of this company have been prosecuted by the Regional Employees' Provident Fund Commissioner-II, West Bengal for their failure to make deposit of the Provident Fund dues, dues under the Employees' Per. sion Fund Scheme and under Insurance Scheme and submission of return within the period prescribed by the statute during the months from December, 2000 to March, 2005.
(3.) The petitioners pray for quashing of all the proceedings on the ground that subsequent to the launching of the prosecution they have deposited the dues and since payments have already made, albeit belatedly, there is no point in continuing with the prosecution.;