G SRINIVASAN Vs. STATE

JUDGEMENT

(1.) AS the petitioner/respondent are the same in all these petitions and the same question is raised for consideration, they can be disposed of by a common order.

(2.) THE petitioner, who is the 1st accused in case pending in C.C.Nos.267, 268, 269 and 270 of 2007 on the file of the learned Judicial Magistrate II, Vellore seeks to quash the proceedings as against him.

(3.) THE learned counsel for the petitioner pleading the petitioner's innocence would state that Section 164(3) of the Tamilnadu Co-operative Societies Act would be a bar to the prosecution of the petitioner, in the absence of sanction from the Registrar for such prosecution. Again, such section provided that the concerned person ought to be given a reasonable opportunity to represent his case.