PATEL PRAHLADBHAI MOHANLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN the present case, short question that also arises for consideration is, propriety and legality of enforcing the recovery under section 93 of the Gujarat Cooperative Societies Act(hereinafter referred to as Act ) in this criminal proceedings.

(2.) OFFICIAL Liquidator has filed present criminal complaint against the office bearer of Shri Merchant Cooperative Credit Society Limited, Visnagar (in liquidation), Mahesana for the offence under sections 406, 409, 420, 465, 468, 471, 477A read with section 114 of IPC. The said complaint is lodged before Visnagar Police Station on 11.1.2008. In substance the petitioners pray for quashing the said complaint.

(3.) RELEVANT facts are thus :Petitioners at the relevant time, were office bearer of the above referred cooperative society.