REGULA BRUHASPATHI RAO1 Vs. STATE OF A P

JUDGEMENT

(1.) This Crimnal revision case is filed by the petitioner-A1 assailing the legality of the order passed by the Special Court for trial of the offences under the A.P. Co-operative Societies Act, 1964, at Vijayawada, in Crl. M.P.No. 132/1998 in C.C.No.1/97 dated: 30-04-1998.

(2.) The petitioner filed Crl.M.P.No.132/98 before the Special Court for trial of the offences under the A.P.Cooperative Societies Act, 1964 (for short 'special Court') purporting it to be under Section 83-A of the A.P.Cooperative Societies Act (for short 'the Act') read with Section 239 of the Code of Criminal Procedure (for short 'the Code') praying the Court for discharging him from the case. The special Court after elaborate consideration of the matter rejected the petition filed by the petitioner.

(3.) The petitioner at the relevant time has been working as the Secretary of Sree Nethaji Primary Agricultural Cooperative Society, Katrenipadu. Musunuru, Krishna District. He is alleged to have mis-appropriated the funds of the Society during the financial years 1987-88 and 1991-92 and caused deficiency to the assets of the Society. On a report, the Police registered a case in Cr.No. 54/96 at P.S., Musunuru under Sections 409, 465 and 477(A) IPC on 5-6-1996 and investigated into the same.