NAROOTAMBHAI ISHWARBHAI PATEL Vs. PRAVINBHAI HARGOVANBHAI PATEL

JUDGEMENT

(1.) These applications are filed for the quashment of the FIR, being C.R.- I No.244 of 2013 registered with the Visnagar City Police Station, District : Mehsana for the offences punishable under Ss. 409 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code. The applicants are accused, who at the relevant time were Directors of the Merchant Cooperative Credit Society Limited at Visnagar ('the Society' for short).

(2.) Learned advocate for the applicant in Criminal Misc. Application No.20354 of 2013 has made the following submissions:-

(3.) On the other hand, Mr. Chaudhari, learned advocate for the complainant has opposed the applications. It is submitted that the applicants were the Directors of the Society and therefore the applications be rejected.