MANISH K A CHAUHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petitioner is filed by the petitioners/accused Nos.2 to 4 under Sec. 482 of Cr.P.C for quashing FIR in Crime No.28/2022 registered in Halasuru Police Station for the for the offence punishable under Ss. 120B , 406 , 409 , 420 , 467 , 468 , 471 , 310 , 416 read with sec. 34 of IPC pending on the file of IV A.C.M.M., Bengaluru.

(2.) Heard the arguments of learned counsel for the petitioners and learned HCGP and learned counsel for respondent No.2.

(3.) The case of the prosecution is that on the private complaint filed by the respondent No.2 before the Magistrate and got it referred to the police under sec. 156 (3) of Cr.P.C for registering the FIR. Accordingly the police registered the FIR. It is alleged by the complainant that he is General Secretary of Bank of Baroda Officers Union and he is authorised to file the complaint. The account has been operated by this complainant with joint signature of General Secretary Treasurer and view of the Post of Treasurer was taken which has to be filled up by the Central Committee Meeting of Bank of Baroda Officers Union held on 23rd and 24th of October 2021 at Mahabalipuram, Chennai one S. Nagarajan and D. Vijaya Bhaskar Reddy were elected as treasurer for the year 2022 and the suspended treasurer Manish KS Chauhan might tamper the comprehensive units accounts and they have misappropriated the amount to the tune of Rs.7.5 lakhs, he has approached the police for lodging the complaint but they have not registered the case, therefore the private complaint came to be referred which is under challenge.