SYED KAMAL BATCHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C. No.242 of 2021 on the file of the learned Judicial Magistrate-II, Krishnagiri.

(2.) Heard the learned Counsel on either side and perused the materials available on record.

(3.) On the Complaint lodged by the Petitioner, based on the Report submitted by him under Sec. 81 of Tamil Nadu Cooperative Societies Act, the First Respondent registered an FIR in Crime No.2 of 2004 for the offences under Ss. 408 & 477-A of I.P.C. alleging that the Accused persons had misappropriated the Society funds. After completion of the investigation, the First Respondent had filed a Final Report for the offences under Ss. 408 & 477-A. The Final Report was filed initially as against two Accused persons. Subsequently, he filed another Report and accordingly, other Accused were implicated as Accused. By the 5th Additional Final Report filed by the First Respondent, the Petitioner has been implicated as an Accused for the charges under Ss. 201(3) & 202, I.P.C.