PRADEEP Vs. MAHADEV AND ORS.

JUDGEMENT

(1.) THE above petitions are filed under Section 482 of Cr.P.C. seeking to quash the entire proceedings against the petitioner on the file of the District Consumer Disputes Redressal Forum, Belagavi, in the respective petitions, in the interest of justice and equity.

(2.) SINCE the petitioner and respondent Nos. 2 and 3 in all these petitions (in Crl. P. No. 100682/2014 they are respondent Nos. 3 and 4) are one and the same and since common questions of law and facts are involved in all these petitions, they have been taken together and disposed of by this common order.

(3.) THE respondent -Society for various reasons was ordered to be liquidated by order of the competent authority and the process of liquidation was underway. In the meanwhile complaints were lodged and the same were proceeded against the then Liquidator Sri R.N. Nooli, who was the Government appointed Liquidator officiating in the office of the Assistant Registrar of Co -Op. Societies, the second respondent. Hence Liquidator appointed was from the Officers under the second respondent. After Sri R.N. Nooli had handed over the charge the petitioner herein who was working as Senior Inspector of Co -Op. Societies was entrusted with the work of Liquidation of the Society. Hence, the petitioner had officiated as the Liquidator of the Society.