M. SETU MADHAVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Hardik Mehta, learned APP and Mr. K.J. Panchal, learned advocate, waive service of notice of Rule on behalf of respective parties. Rule is fixed forthwith.

(2.) The present revision applications have been filed under Sec. 397 read with Sec. 401 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'C.R.P.C.' for short) with prayer in Criminal Revision Application No.634 of 2024 to quash and set aside the judgment and order dtd. 20/4/2024 passed in Criminal Appeal No.177 of 2019 by the 2nd Additional Sessions Judge, Surat and the judgment and order dtd. 26/4/2019 passed in Criminal Case No.19541 of 2011 by the 6th Additional Chief Judicial Magistrate, Surat. While, in Criminal Revision Application No.648 of 2024, the prayer is made to quash and set aside the judgment and order dtd. 20/4/2024 passed in Criminal Appeal No.176 of 2019 by the 2nd Additional Sessions Judge, Surat and the judgment and order dtd. 26/4/2019 passed in Criminal Case No.19540 of 2011 by the 6th Additional Chief Judicial Magistrate, Surat.

(3.) The trial Court Judge noted that the complainant - Udhana Citizens Cooperative Bank Ltd., which merged in Kalupur Commercial Cooperative Bank Ltd. from 15/12/2013, is registered under Cooperative Society Act vide No.2940 dtd. 21/10/1995 having licence No.SA1198/P, dtd. 1/1/1996. The person authorized to file the complaint is serving as a Senior Officer in the Bank and was also holding an authority from the Bank.