P MALLES Vs. STATE

JUDGEMENT

(1.) This petition has been filed to call for the records pertaining to the charge sheet in C.C.No.87/14 on the file of Judicial Magistrate-II, Mettur and quash the same as illegal insofar as the petitioner/A9 is concerned.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the State.

(3.) It is common knowledge that Co-operative Societies breed less co-operation, but more corruption and are fertile grounds for misappropriation. The subject Society in this case is K.K.128, Mettur Factory Employees Co-operative Housing Society. It came to the notice of the higher ups in the Department that there has been planned siphoning of the funds from the said Society by Vishwanathan [A1], the Secretary of the Society in connivance with seven others and the modus operandi was that he had granted housing loans to various fictitious persons.