Dibyendu Bhusan Dutta, J. - (1.) The instant revisional application under Sections 401 and 482 of the Criminal Procedure Code is for quashing of the criminal proceeding in Case No. C/1227/1991 pending in the Court of Chief Metropolitan Magistrate, Calcutta.
(2.) The impugned proceeding was instituted under the Employees' State Insurance Act, 1948 on the basis of a written complaint lodged by a State Insurance Inspector against a company namely M/s. Shiva Glass Works Company Ltd. and three of its Directors including the Managing Director and Manager of its factory at 128, B.T.Road, Calcutta.
(3.) The provisions of the Employees' State Insurance Act and the regulations framed thereunder are applicable to the said factory. Under the Act and the regulations, every principal employer is required to pay contributions in respect of every employee within 21 days of the last day of the month in which the contribution falls due and to submit return of contributions in form 6 in quadruplicate along with the receipted copies of challans for the amounts deposited with the bank within 42 days from the date of expiry of each contribution period.;