KUMARAVEL Vs. STATE

JUDGEMENT

(1.) THE question of law involved in all the criminal revision petitions are one and the same, hence, after hearing both sides in all the revision petitions, common order is being passed.

(2.) THESE Criminal Revision Petitions have been preferred under Section 397 r/w 401 Cr.P.C. The revision petitioner herein is the accused in the cases in C.C.Nos.18/1998, 19/1998, 20/1998, 16/1998, 15/1998 and 17/1998, on the file of the Judicial Magistrate No.IV, Coimbatore.

(3.) THE petitioner has averred that the said Chitra Devi, who was a clerk working under him in the Bank, was assigned with the work of issuing receipts towards the loans obtained by various persons and she was also attending collection of dues and outstanding of the loans from the members. According to the petitioner, he had to go out, for the collection of loan dues and to depend upon the said clerk. He has further stated that an enquiry under Section 81 of the Tamil Nadu Co-operative Societies Act, was ordered behind his back by the Deputy Registrar of Co-operative Societies, Erode and the enquiry officer submitted his report on 20.03.1995. Based on the report, the Deputy Registrar of Co-operative Societies, Erode lodged a complaint only against the petitioner on 12.06.1995 with the respondent police, which was registered in Cr.No,4/95 for the offence punishable under Sections 408. 471 and 477 (A) IPC.