JAGDISH KUMAR JINGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned

(2.) These criminal misc. petitions under Sec. 482 Cr.P.C. have been preferred claiming the following reliefs: In CRLMP No.1368/2021: "In the aforesaid facts and circumstances it is prayed before this Hon'ble Court to be pleased to call for the record bearing original criminal case No.864/2011 pending before Additional Chief Judicial Magistrate Bhinmal District Jalore and after hearing the counsel for the petitioner be pleased to admit this misc. petition quash the order dtd. 31/10/2020 passed by the revisional court as well as order dtd. 8/2/2019 passed by trial court by quashing the total proceedings pending before trial court or pass such orders as the Hon'ble Court may deem fit and proper in the highest interest of justice." In CRLMP No.1369/2021:

(3.) Learned counsel for the petitioner submitted that the Joint Registrar, Rajasthan Cooperative Societies, Branch Jodhpur conducted an enquiry under sub-Sec. (5) and (6) of Sec. 55 of the Rajasthan Cooperative Societies Act, 2001 in the year 2009 regarding certain irregularities, which were pointed out in the Jalore Central Cooperative Bank Limited, Branch Dhumbriya pertaining to the years 2006-2007 and 2007-2008.