- (1.) BY the order of even date S. B. Criminal appeal No. 56 of 2008 Provident Fund Inspector jaipur vs. P. M. Rungta and others was disposed as under : heard learned counsel for the appellant and the learned counsel for the accused respondents.
(2.) THIS appeal has been filed by provident Fund Inspector, Jaipur against the accused respondents P. M. Rungta, K. M. Rungta, K. P. Rungta, Mukund Rungta, who are directors of M/s. Man Industrial corporation Ltd. and M/s. Man Industrial corporation Limited, Jaipur, against the order dated Feb. 9, 2001 of Judicial magistrate No. 17 Jaipur City Jaipur in criminal Case No. 627 of 1987 whereby the accused respondents were acquitted from the offences under sections 14 and 14 A of the Employees Provident Fund and Misc. Provisions Act, 1952 (in short Act of 1952) and the offences under Employees provident Fund Scheme, 1952 (in short Scheme of 1952 ).
(3.) BRIEF facts of the case are that p. C. Kodiwal, Provident Fund Inspector filed a complaint on July 28, 1984 before the competent court under sections 14 and 14 A of the Act of 1952 and Scheme of 1952 stating that he has been appointed as an inspector under Section 13 of the Act of 1952 and he is a public servant as per section 21 of IPC. The provisions of Act of 1952 and Scheme of 1952 are applicable on the accused establishment namely M/s. Man Industrial Corporation and Code No. RJ-21 was allotted to this establishment.;