DEVRAJ KATARIA & 8 OTHERS Vs. STATE OF M P THROUGH POLICE STATION MAKSI DISTRICT SHAJAPUR & ANOTHER

JUDGEMENT

(1.) This petition preferred u/s. 397 read with Section 401 of Criminal Procedure Code, 1973 (hereinafter, for short, 'the Code') calls in question the legality, propriety and correctness of order dated 13.4.2017 passed by learned Additional Sessions Judge, Shajapur in S.T. No.55/2016, whereby charges with regard to offence u/s. 406, 418, 420, 467, 468 read with Section 120-B of the IPC have been framed against the petitioners.

(2.) The material facts relevant for deciding the present matter, briefly stated, are as under :

(3.) M.P. Mansinghka Charities is a registered public charitable trust with its Head Office at Maksi, District Shajapur (M.P.) and Registered Office at Mumbai; Vishwa Jagruti Mission is a registered society under the Societies Registration Act purportedly engaged in various charitable activities. S.K. Gupta (petitioner No.4) and Devraj Kataria (petitioner No.1) are respectively the President and General Secretary of the society, while Acharya Yashpal Sudhanshu (petitioner No.2) is its Chairman. Rest of the petitioners are also associated with Vishwa Jagruti Mission society in different capacities including Yashpal Sachdeva and Umashankar Sahu, who are its trustees.