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Uttarakhand High Court

Unknown vs Anoop Kumar on 23 December, 2024

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
SL.
      Date    proceedings or directions and                              COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with Signatures


                                                 C528 No.973 of 2024
                                                 Hon'ble Pankaj Purohit, J.

Mr. Tapan Singh, Advocate for the applicant.

2. Mr. Shweta Badola Dobhal, B.H. for the State.

3. By means of the present C528 application, the applicant has put to challenge the charge sheet dated 01.06.2024, summoning/cognizance order dated 04.06.2024 and entire proceedings of S.S.T. No.422 of 2024, State Vs. Anoop Kumar Chaudhary & others (FIR No.329 of 2021), under Sections 120-B, 409, 420, 467 & 468 of IPC and Section 3 of Uttarakhand Protection of Interest of Depositors (in Financial Establishments) Act, 2005 at Police Station Khatima, District Udham Singh Nagar, pending in the court of learned Special Session Judge/District & Sessions Judge, Udham Singh Nagar, qua, the applicant.

4. The challenge put by the applicant is mainly on the basis that F.I.R. was lodged by one of the Directors of the co- operative society named as JKV Multi State Credit Co- operative Society Limited.

5. It is contended by learned counsel for the applicant that none of the investors in the society came forward to make a complaint.

6. It is further submitted by learned counsel for the applicant that the applicant has already resigned from the society in the year 2017 and whatever transaction is alleged that may have occurred after resignation of the applicant from the society.

7. Having considered the submission made by learned counsel for the applicant, this Court is inclined to interfere in the matter.

8. Issue notice to respondent no.2, returnable within six weeks.

9. Steps to be taken within seven days.

10. List this case on 28.03.2025.

11. In the meantime, proceedings of S.S.T. No.422 of 2024, State Vs. Anoop Kumar Chaudhary & others (FIR No.329 of 2021), under Sections 120-B, 409, 420, 467 & 468 of IPC and Section 3 of Uttarakhand Protection of Interest of Depositors (in Financial Establishments) Act, 2005 pending in the court of learned Special Session Judge, Udham Singh Nagar, qua, the applicant, shall remain stayed.

(Pankaj Purohit, J.) 23.12.2024 SK