Mr K Vishwanath : Finance Director vs Karnataka State Police on 5 August, 2009

[Cites 3, Cited by 1]

Karnataka High Court

Mr K Vishwanath : Finance Director vs Karnataka State Police on 5 August, 2009

Bench: Subhash B.Adi

3N THE PSGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 5*" DAY OF AUGUST 2009 

BEFORE

THE HON'E3LE MR.JUS'§'ICE SUBHASH 'B ;AI9.i  "    H

   
 

   

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BETWEEN;  _  ~ 
In Crl.P.No..f25883»i2O'U9_  '-

Mr.K.Vishwa11ath 
Finance Director V ' ,. i
Mi sﬁypress Semiconducieré - '
"I'ech11o1og';*IndiaPvt.Ltd. T V V' i  v
No.56, 1*' Floor, Na;3didurga"P--Qad " 
Be11son.T0w:::1 I      
Bangalore-560_;0'F}6.  .7 U '

The Conqzany _c¥b~:_ri:é   v
its registered o_[ﬁ}§ zizg y.§far_."2908

to the foflawing   

M] $.C.y ress"Sc1II.ic£§:3£i'i1ﬁtcnf"_.'~ '
Techno 95? India RA-Vi1td».'v_ "
A Ccsm;}a."ny.rt:mZstc:rf_ed under the

 " '{"_,vom;;$a1jt:ieE$L Act 1956 '  ---------- 
V"  Having i?£s";tt;gis:§:reci oiikxttz at
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B}1:)ck;~ I13,'  .!:..«aureI
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  Bangag1prefs6Q' 41093.  PEZTITIONER

"  '~_ ['By Sﬂ.Ud;_é3ra H0113, Sr.Counst~:1
" ':£'Qr"Be'i;' rs.Sre&nidh1 Law Chambers, A{iV8.}

V V'  . ._ 'Mr. Rajat Gupta

in Cr}.P.N<:).2892/ 2069

' V . V .._ M'a33ag.i:ng Birector,
  M] slfﬁyprcss Semiconductor



Technology India Pvt Ltd.

No.56, 15* Floor, Nandidurga Road,

Benson Town,     
Bangalore -- 560 045, .....&}>E'r:<s':<)_i~:i§:-_I§' 

AND:

1. Karnataka State Police 
Represented by the inspector of Poiice
Kodigehally Police Station  _  V-
Kodigehaily ' .  
Bangalore.

2. Mr.S.V.Subrahmaz1ya1:z£  :
Sfo Late Subbaragmdu  _ 
Proprietor 
M] s.Vijaya Enterprises   _ 
N0.J"57, Anna Iiagar East *  ' 
Chennaiwéeéj   i  _  "*---.~.='RESP()NDENTS

  5;  '  {common In both Cr1.Ps.)

(By Sﬁ.Hvohi1api§a, r¥i€;c*§Ap%i"o;4---:2- 1'  
SIi.G.S1L:ku1_:nar!%11:,VA_dv, fm;-_ __ .
M] s.G.S"u_l;u1;1aran ~A"ssVts,.,_. Aclvg. for R~2)

'V V.  '- ¢ V ""1"'I;eé;é' Cﬂminai ﬁéﬁﬁons are ﬁled under Section 482 Or. P. C.
 "@116 mfercnce orders dated: 2'15. 2009 and

16'.6.}20.'39   passed by ﬂit": CMM., Bangalore in

 _  _PcR.m~..9799;:5oo9; and quash the Fig bearing No.96/2009

ji;,.._da,ted 21;s,%29o9 regd.U/SS 417, 413, 419,468 am 1203 <:3fIPC,

  355;: ihé"«.KodigchaIIy Police (Respondent No.1) (Annex:ure~B); and
 Snéh ether girders as this Court deems ﬁt.

Thést Petitions coming 03:: for admission this day, the (301211:

V  ﬁade the: foﬂowingz



O R D E R

Pet.it:io13.ers have caliecl in quesﬁon the pmccegiings in P.C.R.No.9799[2009 pending on the ﬁie of chg:§'Iisaéi;;x§;:oIitan- Magistrate, Bangalore.

2. Respondent No.2 has Section 200 of Cr. RC. interqhkf «that. land bearing Sy.No.4313 at" Hebb..«§}.r Kaséba Hobli, Bangalom North *ra;uk acgées 3&2; guntas with boundaries:

WEST by 72<;':7?;én5;g§pa%s'--Laizciin Sy.No.43l2 NORTH by AV offiand measuring 3.5 guntas ' V _ 'v?'hi(3i:1,_.ha$ ineen sold in favour of Nanjappa 65 M. (1. Brothers.

scum by Q _ V' '2v1i,:i<:;eu~y? Daily Farms in Sy.No.42. that, the portion of the land was acquizved by Fiighway Autholity of India, Bangalore and ~V was determined at Rs.18.9'?',629/-. Petitioners ' u u ' vihcrejn ﬁéithout any authority'. playing fraud unauthorisedly and tﬁishbizcsﬂy withérew the said amount and thereby have "vc*-rﬁxczamitted an oﬁenoe of cheating, forgery and other oﬁences ﬁfe"?

.4 , punishable under Sections 417, 418, 419, 420, 468 and 120-3 of if-'C,

3. Learned Magistrate, without even 1eferri;qg "'?e the contents of the complaint, has made an fps complaint to refer the matter for investigatitzliji 156(3) of Cr.P.C. It is at this '1 petitions interalia q'liCSti01}J_11g .1;h8 learned Maﬁstrate.

4. Sri.Udaya Hol1e,"«- .:C3()fE1I1SC1 appearing for the petitioners the alleges that, he is the owner.efVe£he:'1No;43§/3 to the extent of 2. acres .393 * In frxatter is pending for adjudication in e.s.No.5'17%/2130"?§i1e;1:é}a1¢ort1;e High Court of Judicature at _ Madxaig on the ¢iig.i§g1j;§nsdi;eon. The Maéras High Court has injunction and same is conﬁxmed by the liiixiieioxx also referred to these orders and submitted _ t31at, f}1e of the complainant to the 321116 in quesﬁon is " H 'A 3:3"en($.i3:1g fc;r ad}':1dication., and the entire allegation in the is in reiation to the said lanai. He further subnaitteé in Vi€W of the pendency of matter before the Madras High and also in View of the fact that the petiﬁoners also claim their title on the basis of regetered saie deed, the entire »%& complaint do not make out any offence. However, the petitioners as gesture of goodwili are ready to furnish the Bank to the tune ofRs.18.97,62Q/«-.

S. From the materials in respect of very Land, the Madras High Court. when the 'tee subject matter is that, the sale ieeued: vvvtihe D.R.'}'. is only to the extent of acxee 3'/2 guntas. There is also serhqus alkgaﬁon extent of land pumhased by submitted that, orig' 111' ally Bombay High Court and subject only 3% guntas, even before the Madsras J:3'z'2 guntae, however, when the matter was t1%u2.$feI1ed 313 TD.R.'I'. without any amendment, the 'e:;te:it<112i_§ bee}; mereﬁehed as 2 acres 3% gunfas instead of 3%:

learned Counsel appeaxiug for the H 'A submitteé that, Without going into the merits and of the ease, the pm-ceedings be quashed subject to " ftuhieh a Bank guarasrztee as oﬁereé by the petitioners. .wL 7?'. Considering the S{1b13Z3.iSSi0I1S made by both the learned Counsel and consideiing the fact that the suit is pendizigjon the very subject matter before the Madras High matter could be resolved in the said suit. it allow the parties to go for crimina} 9-1sosec:11ijoz1. for the Police to investigate when is"sﬁb§udioe"o1i'Vthe civil side.

In the siiowed. The proceedings in the ﬁle of Chief Metropolitan Vquashed subject to Petitioner ~37 Technology india Pv1:.Ltd. funﬁshtqg the tune of Rs.18.97.629/- to be depositeo" High Court, which W53} be sobject to ft.r1.e1lVa?iij':.V1LtV::l:1'oa1;vi:a33:1 of the suit before the High Court of'(Iu(;licaifo1~c_v."a:i:. in (1.8. No.5 1 7 I 200?. Sd/-4 JUDGE

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