P. MOHAN Vs. STATE AND ORS.

JUDGEMENT

(1.) BASED on the enquiry conducted under Section 81 of the Tamil Nadu Co -Operative Societies Act, 1983, a case in Cr. No. 1 of 2009 was registered by the respondent Police on 11.2.2009 for the offences under Sections 120B, 406, 408, 465, 467, 471 and 477 IPC against 15 persons, and after completing the investigation final report was filed against 14 accused, challenging which Mohan (A -14) is before this Court for quashing the proceedings against him.

(2.) IT is the case of the prosecution that from 24.6.2000 to 24.9.2003 all the accused entered into a criminal conspiracy to siphon huge amounts of money by creating fictitious accounts, as if loans were sanctioned and given to members on various dates.

(3.) THE respondent/Police filed a counter affidavit wherein paragraph 6 reads as follows: