R.N. AGARWAL Vs. R.C. BANSAL
LAWS(SC)-2014-10-25
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
October 14,2014
R.N. Agarwal
Appellant
VERSUS
R.C. Bansal
Respondents
Referred Judgements :-
RAGHUBANS DUBEY VS. STATE OF BIHAR [REFERRED TO]STATE OF TAMIL NADU VS. V KRISHNASWAMI NAIDU [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
KISHUN SINGH VS. STATE OF BIHAR [REFERRED TO]
NISAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJ KISHORE PRASAD VS. STATE OF BIHAR [REFERRED TO]
RANJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SWIL LIMITED VS. STATE OF DELHI [REFERRED TO]
HARSHAD S MEHTA VS. STATE OF MAHARASHTRA [REFERRED TO]
ANIRUDH SEN VS. STATE N C T OF DELHI [REFERRED TO]
DHARAM PAL VS. STATE OF HARYANA [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
Cited Judgements :-
SRI. SUNIL BOSE VS. STATE OF KARNATAKA [LAWS(KAR)-2017-4-84] [REFERRED TO]SITA D/O MANI RAM, B/C KUMAHAR VS. THE STATE OF RAJASTHAN [LAWS(RAJ)-2018-2-16] [REFERRED TO]
SUNIL BOSE VS. STATE OF KARNATAKA [LAWS(KAR)-2017-4-118] [REFERRED TO]
KAUSHAL KISHORE YADU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2017-9-45] [REFERRED TO]
KRISHNA KUMAR MISHRA VS. STATE OF JHARKHAND [LAWS(JHAR)-2018-2-118] [REFERRED TO]
GANPAT MEHTA @ GANPAT PRASAD MEHTA VS. STATE OF BIHAR & ANR [LAWS(PAT)-2018-11-17] [REFERRED TO]
R. DHARMALINGAM VS. STATE [LAWS(MAD)-2019-11-70] [REFERRED TO]
PRADEEP S.WODEYAR VS. STATE OF KARNATAKA [LAWS(SC)-2021-11-72] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)These appeals are directed against the judgment and order dated 2.2.2011 passed by the High Court of Delhi in Crl.M.C. Nos.2955 and 3779 of 2009 and Crl.Rev.No. 575 of 2009, whereby the High Court of Delhi while quashing the order dated 10th July, 2009 of the Special Judge, CBI Court Rohini, allowed aforesaid Section 482 criminal petitions filed by the alleged culprits and Section 397 criminal revision of the Investigating Officer.
(3.)The brief facts of the case are that in the year 1983, a Society named Maharani Avanti Bai Co-operative Society was formed and from time to time members were enrolled by its Managing Committee. Upto the year 1989 there were 90 members of the Society and thereafter further enrolment of members was stopped. However, no land was allotted to the Society for many years and in the meantime its members became disinterested in the running of the Society as the cost of the flats to be constructed had gone very high and beyond their reach. The society thus became dormant.
(2.)These appeals are directed against the judgment and order dated 2.2.2011 passed by the High Court of Delhi in Crl.M.C. Nos.2955 and 3779 of 2009 and Crl.Rev.No. 575 of 2009, whereby the High Court of Delhi while quashing the order dated 10th July, 2009 of the Special Judge, CBI Court Rohini, allowed aforesaid Section 482 criminal petitions filed by the alleged culprits and Section 397 criminal revision of the Investigating Officer.
(3.)The brief facts of the case are that in the year 1983, a Society named Maharani Avanti Bai Co-operative Society was formed and from time to time members were enrolled by its Managing Committee. Upto the year 1989 there were 90 members of the Society and thereafter further enrolment of members was stopped. However, no land was allotted to the Society for many years and in the meantime its members became disinterested in the running of the Society as the cost of the flats to be constructed had gone very high and beyond their reach. The society thus became dormant.
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