AIROnline 2018 Bom 555

Bombay High Court

Hon'ble Judge(s): T. V.nalawade, K.l.wadane , JJ

Criminal P.C. (2 of 1974) , S.482— Quashing of FIR - Offences u/Ss. 406,408,420, 120(B),34 of Penal code - Accused persons have no concern with transaction of the society as both of them have already resigned from their respective posts - Society has taken action against borrowers for their default in repayment of loan - There was no inaction on part of society to recover amount of loan - Accused had no concern with transaction of society - Continuation of criminal proceedings against accused would be without any basis - FIR liable to be quashed.