INDERJIT SINGH,J. - (1.) Petitioner has filed this petition under Section 482 Cr.P.C. against respondent Employees Provident Funds Inspector, Jalandhar for quashing of criminal complaint bearing No.107 dated 15.11.2013, summoning order dated 15.11.2013 passed by learned Chief Judicial Magistrate, Jalandhar and also the judgment dated 07.01.2016 passed by learned Sessions Judge, Jalandhar, vide which the revision petition filed by the petitioner was dismissed.
(2.) From the record, I find that a complaint has been filed by the present respondent against the petitioner under Section 14(1) of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 etc.
(3.) Learned counsel for the petitioner argued that the present petitioner cannot be summoned as he is not the authorised representative. He further argued that as per Annexure P -4, which is form No.5A, the present petitioner has not been shown as authorised signatory.;