Manojit Mandal,J. - (1.) The instant case arises out of an application under Section 482 of the Criminal Procedure Code, 1973.
(2.) By filing such application petitioners sought for quashing of proceeding being G.R. No. 444 of 2015 arising out of Jorebunglow Police Station Case No. 126 of 2015 dated 20.11.2015 under Section 406/409 of the Indian Penal Code now pending before the Court of the learned Chief Judicial Magistrate, Darjeeling.
(3.) Grievances of the petitioners may briefly be stated as follows:- On the basis of a written complaint lodged by one Pasang Doma Dukpa, Enforcement Officer, Sub Regional P.F Office, Darjeeling, Jorebunglow Police Station Case No. 126 of 2015 under Section 406/409 of Indian Penal Code was started. It was alleged in the said written complaint that a tea estate named and styled as M/s. Kalej Valley Tea Estate had deducted a sum of Rs. 8,96,571/- from the member's share of Provident Fund contributions from the wages of the employees, and that the said amount deducted from the employees was not remitted to the Provident Fund Account which was maintained by the State Bank of India. ;