SHYAMRAO NARAYAN SONAR, Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. By consent heard both the sides for fnal disposal.

(2.) No hearing was given to learned counsel for intervener though he has fled application for intervention.

(3.) In the present proceeding relief is claimed of direction of registration of the crime against the persons who were in management of the Co-operative Society and also the ofcials who were involved in illegality and irregularity and constitute Special Investigation Team (SIT) for making investigation of the matter on the basis of report given by Special Auditor Co- operative Society Nashik dated 25.04.2018.