SURENDRAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the final report filed by the respondent police before the learned Judicial Magistrate, Musiri, in C.C.No.106 of 2016.

(2.) The case of the prosecution is that the Secretary, Clerk and other employees of the Co-operative Societies had granted loan to several persons and had caused loss to the society by misappropriating the funds. In this case, there are totally seven accused persons and the petitioner has been arrayed as A4.

(3.) The criminal complaint itself came to be given in this case by the Deputy Registrar of Co-operative Societies, based on the enquiry conducted under Section 81 of the Co-operative Societies Act. Based on the enquiry report that was filed by the enquiry officer, the accused persons were identified and specific findings were given against them in the enquiry report. Originally, it was only as against six persons, FIR came to be registered.