(1.) This is an application under Section 482 of the Code of Criminal Procedure, seeking quashment of a complaint lodged by the District Registrar, Co-operative Societies, Anand in the Court of learned JMFC, Umreth being Criminal Case No.88 of 2003, alleging breach of provisions of Section 71 and Section 147 (d) of the Gujarat Co-operative Societies Act, punishable under Sections 148 of the said Act. The allegation in the complaint is that the applicants as office bearers of the Ode Urban Co-operative Bank Ltd., invested a fund of Rs.2,49,21,152/- with the Charotar Nagrik Co-operative Bank Ltd., without permission from the District Registrar, Co-operative Societies.
(2.) Respondent No.1-State of Gujarat and Respondent No.2 - District Registrar, Co-operative Societies, Anand are represented by learned Additional Public Prosecutor, Mr.K L Pandya.
(3.) Learned Advocate Mr.Majmudar for the applicants, after taking this Court through the legal provisions, has drawn attention of this Court to a communication dated 24/08/1998 addressed to the District Registrar, Co-operative Societies, seeking his permission to invest funds with the Charotar Nagrik Co-operative Bank Ltd., Anand and the Kalupur Commercial Co-operative Bank Ltd., Anand, pursuant to the Managing Committee's resolution No.16 dated 10/08/1998.