Rajasthan High Court - Jodhpur
Kishore Kumar Dulani vs State Of Rajasthan on 27 July, 2022
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4446/2022 Kishore Kumar Dulani S/o Shri Shyamlal Dulani, Aged About 47 Years, R/o Ram Colony Ward No. 37 Barmer
----Petitioner Versus
1. State Of Rajasthan, Through Pp
2. Dy. Registrar, Co-Operative Societies Ashok Bhawan Sindhu Nagar Bhilwara Through Shri Arvind Ojha
----Respondents For Petitioner(s) : Mr. Shailesh Agarwal For Respondent(s) : Mr. Mohd. Javed Gauri, P. P. JUSTICE DINESH MEHTA Order 27/07/2022
1. The petitioner is a Multi State Cooperative Society registered under Section 17 of the Multi State Cooperative Societies Act, 2002.
2. By way of the present misc. petition, the petitioner has challenged not only the order taking cognizance but also the very competence of the authority, who has filed a complaint under the provisions of the Banning of Unregulated Deposit Schemes Act, 2019.
3. Learned counsel submits that the power to file the complaint in case of Multi State Cooperative Societies vests with Central Registrar whereas the complaint in question has been filed by the Registrar of the State Government.
4. Matter requires consideration. (Downloaded on 27/07/2022 at 09:16:11 PM)
(2 of 2) [CRLMP-4446/2022]
5. Issue notice. Issue notice of stay application also, returnable within six weeks.
6. Meanwhile, further proceedings in Criminal Case No.37/2021 (State Vs. Navjeevan Credit Cooperative Society & Ors) pending before the learned District and Sessions Judge, Bhilwara shall remain stayed qua the petitioner.
(DINESH MEHTA),J 168-A.Arora/-
(Downloaded on 27/07/2022 at 09:16:11 PM) Powered by TCPDF (www.tcpdf.org)