AVTAR KRISHAN DEWANI Vs. ANIL DHAR

JUDGEMENT

(1.) At request of learned counsel for the petitioner, petition-in-hand is treated as petition under Section 561A Cr.P.C., necessary note as such be recorded in the title of the petition. Petitioner is aggrieved of order passed by the learned Sessions Judge, Jammu dated 23.02.2013 in terms whereof order of trial Court (C.J.M.), Jammu has been reversed.

(2.) Hindu Educational Society, Kashmir is registered Society registered under the Societies Registration Act of Smvt. 1998 vide Registration No. 18394/9 dated 25.01.1945. It has its registered office at Raipur Bantalab, Jammu. Said Society is a minority community Institution and has been in existence since 1943. It imparts education and major institutions owned by the Society at present are Gandhi Memorial College, Srinagar and Gandhi Memorial College of Education, Jammu.

(3.) Basically petitioner along with respondents 5 and 6 has filed a complaint against respondents 1 to 3 alleging therein that said respondents have committed criminal breach of trust in respect of the property of the Society as they have withdrawn and mis-appropriated an amount of Rs.45.00 lac lying in the Central Bank of India, Talab Tillo Branch, Extension Counter, Gandhi Memorial College, Bantalab, Jammu.