G.S. GAINI AND ORS. Vs. SANJAY CHIRIPAL

JUDGEMENT

(1.) Petitioners are the erstwhile Office Bearers of Riviera Apartment Owners Housing Co-operative Society (hereinafter referred to as 'the Society') who have been summoned as accused in a Criminal Complaint for the offences under Sections 406/409/477A read with Section 120-B of IPC on the allegations of falsification of accounts of the Society and for misappropriation of Society's funds.

(2.) Summoning order of 31st March, 2012 was assailed by petitioners by way of a criminal revision petition which stands dismissed vide impugned order of 9th December, 2013. The factual background, as noticed in the impugned order, is as under:-

(3.) In this petition, quashing of complaint No. 21/1 (Annexure P-1) for the prosecution of petitioners for the aforesaid offences, summoning order (Annexure P-2) as well as the revisional court's order (Annexure P-3) is sought by learned counsel for petitioners on four grounds, which are as under:-