SRI PADMALOCHAN PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) IN this application under Section 482 Code of Criminal Procedure Petitioner prays to quash the criminal proceeding of G.R. Case No. 972 of 2000 of the Court of S.O.J.M. Balasore and the investigation which is in progress in connection with that case. It appears from Annexure -1 that on the basis of the FIR by the Deputy Registrar, Co -operative Societies. Balasore Division, Balasore lodged on 24.7.2000 Balasore Town P.S. Case No. 182 of 2000 for the offence under Section 406, IPC was registered for an investigation about the financial irregularity/impropriety of the Petitioner as the President of the Central Co -op. Bank, Balasore.