K MANI Vs. STATE

JUDGEMENT

(1.) THE petition is filed seeking a direction to call for the records in C.C.No.92 of 2006 on the file of the learned Judicial Magistrate No.I, Wallajah and quash the same.

(2.) THE petitioner is A.3 in Cr.No.480 of 2005. A complaint was given by the Deputy Registrar of Co-operative Societies, Vellore against the petitioner and others based on which the case was registered by the respondent and on completion of the investigation, filed final report in CC No.92 of 2006 for the alleged offence under Sec.406, 420, 409, 467, 468 and 471, 420 IPC r/w 120-b IPC.

(3.) THE learned counsel relied on a decision reported in 1996 SCC Crl 897 (P.S. Rajya vs State of Bihar), wherein it is held as follows: