Kerala High Court
M/S Saxon Castings Pvt Ltd vs State Of Kerala on 30 January, 2025
Author: V.G.Arun
Bench: V.G.Arun
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 219 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.34 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED NOS.1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADV ABRAHAM P.MEACHINKARA, SC-EPFO
SRI. M.C. ASHI, PP.
SMT. S. SEETHA, PP.
SMT. C. SEENA, PP.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.76/2024, 155/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
3
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 76 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.31 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD - 678 622,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 53 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
4
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR,
PALAKKAD, PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. S.SEETHA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
5
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 155 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.32 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 54 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
6
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
7
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 226 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.33 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
8
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. S.SEETHA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
9
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 240 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.35 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED NOS.1 AND 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
10
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. C.SEENA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
11
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 247 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.36 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED NOS.1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD - 678 622,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
12
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
13
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 357 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.37 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
14
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADV DR.ABRAHAM P.MEACHINKARA, SC, EPF ORG.
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
15
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 375 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.39 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
16
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
17
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 377 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.40 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
18
2025:KER:12918
2 ENFORCEMENT OFFICER
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
19
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 378 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.38 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED NOS.1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
20
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. C. SEENA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
21
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 402 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.42 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
22
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. S. SEETHA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
23
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 409 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.44 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
24
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
25
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 428 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.43 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
26
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. C. SEENA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
27
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 445 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.50 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
28
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
29
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 446 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.48 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
30
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. S. SEETHA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
31
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 475 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.46 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
32
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
33
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 506 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.47 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
34
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. S. SEETHA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
35
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 508 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.49 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
36
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. C. SEENA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
37
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 529 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.41 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
38
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
39
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 611 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.45 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
40
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
41
2025:KER:12918
ORDER
Dated this the 30th day of January, 2025 These Crl.MCs are filed seeking to quash all further proceedings based on the complaints filed by the 2nd respondent against the petitioners, alleging commission of offences under Sections 6 and 6-A read with Sections 14(1-A) and 14-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the Act'). The allegations in the complaints are to the following effect;
The 1st accused is an establishment within the meaning of the Act and 2nd accused is the person in charge of the establishment and responsible for the conduct of its business. The accused failed to remit the Employees' Pension Fund contribution for various periods between 08/1997 and 11/1999 and thereby committed the alleged offences.
2. The Chief Judicial Magistrate Court, Palakkad CRL.MC NO.219 OF 2024 & CONNECTED CASES 42 2025:KER:12918 took cognizance of the offences and the cases are pending trial before that Court. The petitioners are seeking to get the proceedings quashed primarily on the ground that the entire amount due towards Pension contribution, damages payable under Section 14-B and interest under Section 7-Q is remitted.
3. Learned Counsel for the petitioners referred Annexure-2 reply received under the Right to Information Act to point out that no amount is in arrears and the 1st petitioner establishment is now closed. It is submitted that, in spite of informing the 2 nd respondent and the Regional Provident Fund Commissioner about payment of the contribution along with damages and interest, prosecution of the petitioners is being continued. Relying on Annexure-6 order in M/s. Steel Industries Kerala Ltd. v. The Enforcement Officer, Palakkad [Crl.MC No. 4038 of 2014] as well as the order in M/s. Steel Industries Kerala Limited v. The Enforcement Officer [Crl.MC No. 5083 of 2017], it is CRL.MC NO.219 OF 2024 & CONNECTED CASES 43 2025:KER:12918 contended that this Court, in exercise of its inherent power, can quash the proceedings in view of remittance of the arrears.
4. Learned Standing Counsel stoutly opposed the prayer and submitted that by their failure to remit Pension contribution within the time stipulated in Section 6 of the Act, petitioners rendered themselves guilty of the offences alleged and are hence liable to be penalized in accordance with Sections 14 and 14-A. Reliance is placed on the decisions of the Apex Court in Bhagirath Kanoria and Others V. State of M.P. [(1984) 4 SCC 222] and of this Court in V.S. Ganeshan v. State of Kerala [Crl.MC No. 3250 of 2016] to contend that late payment would not absolve the employer from the guilt.
5. Indisputably, the entire amount due towards pension contribution, damages and interest has been remitted by the petitioners, though belatedly. No doubt, the offences under Sections 6 and 6-A is attracted by failure of the establishment to remit the contribution CRL.MC NO.219 OF 2024 & CONNECTED CASES 44 2025:KER:12918 within the stipulated time. Be that as it may, this Court can take note of such remittance and do the needful in the interest of justice.
6. The decisions relied on by the learned Standing Counsel were rendered in the context of Section 406 of IPC, the allegation being that, after deducting Provident Fund contribution, the employer failed to remit that amount and thereby committed the offence of misappropriation. In the case at hand, the petitioners are not charged with the offences under Section 406 of IPC and therefore, the principles laid down in those decisions are not strictly applicable. On the other hand, in Annexure-6 order and the order in M/s. Steel Industries Kerala Limited v. The Enforcement Officer [Crl.MC No. 5083 of 2017], this Court, under similar circumstances, had quashed the proceedings taking note of subsequent remittance of contribution. The decisions of the Supreme Court in Provident Fund Inspector, Faridabad v. Jaipur CRL.MC NO.219 OF 2024 & CONNECTED CASES 45 2025:KER:12918 Textile, Faridabad and Others [1986 Supp SCC 678] and Adoni Cotton Mills Ltd. And Others v. Regional Provident Fund Commissioner and Others [1995 Supp (4) SCC 580] are also to the same effect.
For the aforementioned reasons, the Crl.Mcs are allowed. All further proceedings based on Annexure-1 complaints, now pending as LP Nos. 31, 32, 34, 33, 35, 36, 37, 39, 40, 38, 42, 44, 43, 50, 48, 46, 47, 49, 41 and 45 of 2002, are quashed.
Sd/-
V.G.ARUN JUDGE ARK CRL.MC NO.219 OF 2024 & CONNECTED CASES 46 2025:KER:12918 APPENDIX OF CRL.MC 219/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 47 2025:KER:12918 APPENDIX OF CRL.MC 76/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF THE REPLY DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER- I, KOZHIKODE.
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 FROM THE PETITIONER TO THE 2ND RESPONDENT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED BY THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF ORDER DATED 27/6/2023 IN CRL.
M.C.NO. 4038/2014 OF THIS HONOUABLE COURT. CRL.MC NO.219 OF 2024 & CONNECTED CASES 48 2025:KER:12918 APPENDIX OF CRL.MC 155/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE.
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, KOZHIKODE ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 49 2025:KER:12918 APPENDIX OF CRL.MC 226/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 50 2025:KER:12918 APPENDIX OF CRL.MC 240/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 51 2025:KER:12918 APPENDIX OF CRL.MC 247/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 52 2025:KER:12918 APPENDIX OF CRL.MC 357/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 RESPONDENT ANNEXURES STATEMENT STATEMENT FILED BY THE COUNSEL ON BEHALF OF THE 2ND RESPONDENT EMPLOYEES' PROVIDENT FUND ORGANIZATION CRL.MC NO.219 OF 2024 & CONNECTED CASES 53 2025:KER:12918 APPENDIX OF CRL.MC 375/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 54 2025:KER:12918 APPENDIX OF CRL.MC 377/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE 2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
M.C.NO. 4038/2014.
CRL.MC NO.219 OF 2024 & CONNECTED CASES 55 2025:KER:12918 APPENDIX OF CRL.MC 378/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 56 2025:KER:12918 APPENDIX OF CRL.MC 402/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
M.C.NO. 4038/2014.
CRL.MC NO.219 OF 2024 & CONNECTED CASES 57 2025:KER:12918 APPENDIX OF CRL.MC 409/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 58 2025:KER:12918 APPENDIX OF CRL.MC 428/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
M.C.NO. 4038/2014.
CRL.MC NO.219 OF 2024 & CONNECTED CASES 59 2025:KER:12918 APPENDIX OF CRL.MC 445/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI.
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT. ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 05/1/2016 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 60 2025:KER:12918 APPENDIX OF CRL.MC 446/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE.
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 61 2025:KER:12918 APPENDIX OF CRL.MC 475/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT. ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 62 2025:KER:12918 APPENDIX OF CRL.MC 506/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 (LP NO. 47/2002) FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI.
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 63 2025:KER:12918 APPENDIX OF CRL.MC 508/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI.
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT. ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
M.C.NO. 4038/2014.
CRL.MC NO.219 OF 2024 & CONNECTED CASES 64 2025:KER:12918 APPENDIX OF CRL.MC 529/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD. ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT. ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014 CRL.MC NO.219 OF 2024 & CONNECTED CASES 65 2025:KER:12918 APPENDIX OF CRL.MC 611/2024 PETITIONER ANNEXURES ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001 (LP NO. 45 OF 2002) FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY THE REGIONAL PROVIDENT FUND COMMISSIONER-I, KOZHIKODE ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE PETITIONER TO THE CENTRAL PROVIDENT FUND COMMISSIONER, EPFO, NEW DELHI ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED 10/2/2017 ISSUED FROM THE CHIEF JUDICIAL MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL. M.C.NO. 4038/2014