R AYYAVOO Vs. STATE

JUDGEMENT

(1.) ANIMADVERTING upon the judgment dated 16.05.2006 passed by the learned Additional District and Sessions Judge (Fast Track Court No,2), Coimbatore in C.R.P.Nos.184 and 183 of 2004 respectively in reversing the order of discharge passed by the learned Judicial Magistrate No.IV, Coimbatore in C.M.P.Nos.46 of 2003 and 1231 of 2001 in C.C.No.158 of 2000 dated 16.07.2004, respectively, these two criminal revisions are focussed.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of these criminal revision petitions would run thus:

(3.) THE learned counsel for the revision petitioners would put forth and set forth his argument by inviting the attention of this Court to Section 164 of the Tamil Nadu Co-operative Societies Act and submit that palpably and pellucidly, unarguably and incontrovertibly, no sanction was obtained from the Registrar of Co-operative Societies in terms of Section 164 of the Tamil Nadu Co-operative Societies Act and as such, the very taking of the cognizance of the offences by the learned Magistrate got vitiated.