(1.) Criminal Applications No.530/2023, 563/2023 and 1177/2023 are allowed. The interveners are permitted to assist learned A.P.P.
(2.) These applications, under Sec. 438 of the Code of Criminal Procedure, are being decided by this common order since the applicants therein claim to have apprehension of arrest in connection with Crime No.1155/2022, registered with Rahuri Police Station, District Ahmednagar for the offences punishable under Ss. 409, 420, 465, 477-A read with Sec. 34 of the Indian Penal code and Sec. 3 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999.
(3.) The First Information Report (F.I.R.) has been lodged by a Government auditor on instructions of Assistant Registrar, Co-operative Societies. The informant completed reaudit of "Rahuri Taluka Rajmata Jijau Nagari Sahakari Patsanstha Maryadit" (for short, 'Credit Society') for the period from 1/4/2016 to 31/3/2021 and then lodged the F.I.R. against the applicants and some others. It has been alleged in the F.I.R. that, a sum of Rs.7,37,62,078.00 (Rupees Seven Crores Thirty Seven Lakhs Sixty Two Thousand and Seventy Eight) has been misappropriated by the applicants namely Bhausaheb Tukaram Yeole and Surekha Sandip Sangale and other office bearers of the Credit Society. The other applicants herein are the auditors of Co-operative Society. They are alleged to have audited the accounts of the Credit Society, however, gave reports concealing misappropriation of the funds. They are also alleged to have been hand in gloves with the Chairman, Vice Chairman and Manager of the Credit Society in siphoning of the Society funds.