SUNIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioner's counsel, counsel for respondent No.2 and also HCGP for respondent No.1- State.

(2.) The petitioner by invoking Section 482 of Cr.P.C. prayed this Court to quash the complaint dated 12.06.2014 produced at Annexure-A and the charge sheet filed in CC No.265/2016 for the offences punishable under Sections 406, 415, 420 read with Section 34 of IPC and Sections 4 and 5 of Price and Chits and Money Circulation Scheme Banking Act, 1978 on the file of the JMFC-IV, Belagavi.

(3.) The factual matrix of the case is that respondent No.2 has filed a private complaint against 13 accused persons including the present petitioner who is arrayed as accused No.11. It is the case of the complainant that the accused persons are the office bearers of Ashraya Souharda Credit Co-operative Society (Regd.). It is further stated that respondent No.2 had opened an account in the said society and deposited the amount therein. The Society did not return the money deposited and the officials of the Society have deferred the return of the money on one or the other pretext and the complainant having left with no other alternative was forced to file the present complaint. Based on the complaint, the matter was referred to the Police and thereafter, the police after investigation have filed charge sheet against this petitioner and other accused persons.