SURESH KUMAR TRIPATHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD.

(2.) ORDER dated 16-03-2012 passed by the Commissioner-cum-Registrar Cooperative Societies, Madhya Pradesh, Bhopal, is being assailed vide this petition. The order under challenge is in following terms :- ...[VERNACULAR TEXT OMMITED]...

(3.) IN view whereof no interference is perceptible in respect of a decision taken by the respondent to launch a criminal prosecution against the persons found involved in criminal activities in respect of distribution of loan. IN the result petition fails and is hereby dismissed.