As per case facts, the applicant, a Director of a cooperative society, was implicated in a criminal application seeking to quash an FIR for irregularities, illegalities, and misappropriation of investors' ... deposits based on an audit report spanning over a decade. The FIR included charges under IPC and MPID Act, alleging loans disbursed without approval and unreturned deposits. The applicant argued no specific allegations against him and the MPID Act's inapplicability. The question arose whether there was sufficient *prima facie* material to proceed against the applicant under the IPC and MPID Act. Finally, the High Court, referring to legal principles for quashing FIRs and the expansive definition of 'deposit' under the MPID Act, found *prima facie* material connecting the applicant to the economic offense, noting his responsibility as a Director and the misappropriation of public money, thus rejecting the application to quash the FIR.