(1.) By a reasoned Order dated 9th September 2019, the Applicants were granted interim relief.
(2.) Perusal of record indicates that, under the Order of Assistant Charity Commissioner, Nashik Division, Nashik, the Applicants were held to be de-facto trustees of the Girna Education Society and when they were in Office have operated bank accounts of the said trust. The Applicants were thus authorized to operate bank account of the said Trust in that behalf.
(3.) Record further indicates that, the first informant/original complainant was suspended, by passing Resolution No.3, dated 14th January, 2019 by the Girnar Education Society, i.e. the Trust, by its Order dated 15th February, 2019. It appears that, after receipt of the said Order of suspension, as and by way of counter blast the informant/original complainant has filed a private complaint on 26th February 2019 before the learned Judicial Magistrate, First Class, Malegaon, whereupon Order under Sec. 156(3) of Cr.P.C. has been passed.