SURESH TANTED Vs. STATE OF M.P.

JUDGEMENT

(1.) All the petitioners of both these petitions have invoked inherent power of this Court conferred under Section 482 of the Cr.P.C. for quashing FIR No. 391/2019 registered under Sections 409, 420/34 of the IPC at Police Station Rajgarh Distt. Dhar, therefore, they are heard together and are being decided by this common order.

(2.) The petitioners of MCRC No. 41268/2019 are President (petitioner Suresh Tanted) and Members of Board of Directors of the Shri Rajendra Suri Sakh Sahkari Sanstha Maryadit, Rajgargh (hereinafter referred to as the 'Society'), while the petitioners of MCRC No.41279/2019 are Managers/Branch Managers (BM) of the different branches of the Society.

(3.) Learned senior counsel for the petitioners argued that the petitioners of petition No. 41268/19 were elected President and Members of Board of Directors of the Society only on 17.3.2018. All the irregularities alleged by the prosecution have been committed prior to this period. After the election, the petitioners have made adroit efforts to recover the amount of the Society. Taking stern action, they have lodged total 93 cases involving Rs.55,00,00,000/- crores and have recovered total Rs.36,11,41,883/- from the defaulters.