P.HARINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings against the petitioner/accused in C.C.No.7589 of 2021 on the file of the learned IV Additional Chief Metropolitan Magistrate, Hyderabad, registered for the offences punishable under Ss. 409 and 420 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) The brief facts of the case are that respondent No.2/de facto complainant lodged a complaint against the petitioner stating that the petitioner who is the Deputy Registrar of Co-operative Societies, served as Liquidator for Aryan Cooperative Urban Bank Limited from 2/4/2014, to 12/3/2015. Upon submitting the final report and special report for the year 2014-15, the auditor uncovered irregularities attributed to the petitioner. It is further stated that the Auditor found irregularities against the petitioner in the special report. The Divisional Co-operative Officer conducted an independent inquiry under Sec. 60 of the Telangana Co-operative Societies Act, 1964 (for short 'the Act'), and found the petitioner guilty of irregularities during her tenure and issued surcharge orders. Basing on the said complaint, the Police registered a case in Crime No.38 of 2019 for the offences punishable under Ss. 409 and 420 of IPC and after completion of investigation, they filed charge sheet, vide C.C.No.7589 of 2021, before the learned IV Additional Chief Metropolitan Magistrate, Hyderabad. Aggrieved thereby, this criminal petition is filed.

(3.) Heard Sri N. Bujanga Rao, learned counsel appearing on behalf of the petitioner as well as Sri D. Arun Kumar, learned Additional Public Prosecutor appearing on behalf of respondent No.1-State. Though notice served upon respondent No.2, none appeared on her behalf.