MOHANJEE DUBEY Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prakash Chandra, learned counsel appearing for the petitioners and Mr. Sanjay Kumar Srivastava, learned A.P.P. assisted by Mr. Satish Kumar Ughal, learned counsel appearing for the informant.

(2.) In this application, the petitioners have prayed for quashing of the entire criminal proceedings in connection with Bariyatu P.S. Case No. 112 of 2012 including the order dated 10.07.2014 by which the application for discharge filed on behalf of the petitioners has been rejected.

(3.) It has been submitted by the learned counsel for the petitioners that the petitioners are the office bearers of Bank Karamchari Griha Nirman Swalambi Sahkari Samitiee. It has been submitted that since the plots were not allotted in favour of the informant and others and in fact the higher amount was demanded, on such allegation the First Information Report had been instituted. Learned counsel has submitted that the dispute is between the co-operative members for which appropriate forum for resolving such dispute was under the Bihar Self Supporting Co-operative Societies Act, 1996. Learned counsel submits that although no materials have been collected which would show the criminality of the petitioners but without considering the same the impugned order dated 10.07.2014 has been passed which is a thoroughly a non-reasoned order.