SHYAM VIR SINGH Vs. BHAWANI SHANKAR PATTJOSHI

JUDGEMENT

(1.) Heard Mr. Himansu Bhusan Mangaraj, learned counsel for the petitioner. None appears on behalf of the opposite party.

(2.) It is the case of the complainant-opp.party Bhawani Shankar Pattjoshi that the Gayatri Mission at Santikunj, Haridwar is an International Vedic Religious Organization having its own trust for management i.e. Sri Bedmata Gayatri Trust, Santikunj. It has got number of branches and trusts all over India and even in foreign countries. At Dharmgarh, there is a branch which is managed by Gayatri Parivar Trust, Dharmgarh and the opposite party-complainant was the Managing Trustee of the branch which was under the control and direct supervision of Sri Bedmata Gayatri Trust, Santikunj. It is the further case of the complainant that Pandit Sriram Sharma Acharya was the manager of Sri Bedmata Gayatri Trust who is dead and after him, his wife Mata Bhagabati Devi was managing the trust and after her death, her daughter D. Sailabala Pandia was managing the trust.

(3.) After filing of the complaint petition, the initial statement of the complainant was recorded and inquiry contemplated under section 202 Cr.P.C was conducted, during course of which one witness was also examined and on perusal of the complaint petition, initial statement of the complainant and the statement of the witness examined during inquiry under section 202 Cr.P.C., being prima facie satisfied regarding commission of offence under section 501 of the Indian Penal Code against the petitioner and other accused persons, cognizance of offence was taken accordingly and process was issued against the petitioner.