S Natarajan S/O P Subramaniam vs State Of Karnataka By Rmc Yard Police on 13 July, 2009

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Karnataka High Court

S Natarajan S/O P Subramaniam vs State Of Karnataka By Rmc Yard Police on 13 July, 2009

Bench: Subhash B.Adi

ma THE BIG?! scum {>9 KARNATAKA AT BAN{}ﬁLC)R¥Ei
;i>A*{'§:z> 'I'I~iiS '1:m: 13% DAY OF JULY 2009 

BEF'{}RE

THE HON'BL-E Pa/fR.JUST'ICE SL:BHAS§«:_?§3g}r§,1:%,::_jV. " '% T  '

     

       

     

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BETWEEN :

S NATARAJAN $;<:: P.sUBRAMaNI.AM.. 
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GARDENS, Mumrsfweggm NA-GAR   
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Cfi<3§M13A"i"{}RE¥65!:-1"§}45."*-- .      PE"{'E'I'EC%NER
   V  _ " " .{C0mm0n in C1:'1.P.No3.855,

' ' _ *._'85r:3, _8:S:?, 858,859, 861,862,863,
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Sri,P.K.Ba1acha.nc:i:ran S/0 Eiasmrisamy Naidu Aged about 338 yeara Occ: Business Rio 2137?. ?u1ia.m13at'::i Polladam Taiuk C»:3:in:1baf.<::ar6: .{)isi:1'i<:t Tamil Nadu. A' {cc>m§3_0n in (3r1.'P.M,N0s;;_ "

(By Sriﬁandesh Chcmta, Adv.) AND:

IN CR.L.P.K0.855 I 2909 1 STATE OF KAE¥NATAE{A'£§'f: V 1 'V :

RMC YARm=:::::.;i{tE S=T_FA'{fI€).N, * DAvANA:;§:_';R1;;*;>L" , p

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IN CRLP N0./858 OF' 2009 1 STATE OF KARNAT&K1§ BY RMC YARD POLICE STATEON DAVANAGERE.

Q MIS CHANDAN EXPGRTERS REPRESENTED BY YFS PROPRIETOR, CHANDAN, APMC YARD, B~BLOC;}{, .

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-«. "1 STATE 3;? i{ARNA'"§'2§E{A BY EMC 'KARE? PQLICE DAVRNAGEEEEE 2, §'v§jSxJ£,VE§ £:ND SONS -5- REPRESENTED BY SFQLKAJAVEED APMCE YARD, E BLOCK DAVANAGERE, .. RESPONEEENTS {BY SRi'HDNN"A'PPA, HCGP ma Rd, 122 SERVED} IN cRL.P.No.549i2oo9

1. STATE <3? KARNATAKA BY we YARD 3301.302 DAVANAGERE.

2. SRLCHANDAN M;S.cHANDaN EXPORTERS B E3L0CK,APMc YARD _ "

DAVANACBEREZ. U    _4 V  .. REEPGNDEENTS

(BY SRLHONNAPPA, HOG? 951:2' R93»  
12-2 SERVED)   _   

IN

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;BANGALoRE~5<5c2 30:. H RES?ONBE§'~$f'}§'° (BY SM, QONNAPPA, HZCGFQ AGIRIIQST THE PE;'f'Yi'ii3I\EER BY 'THE COURT THE CIVIL. s_}U§.§!€}E (g§R.§N'} 83 JMF'C., HONNALI; AND QLJASH THE PROCEEDZNGS IN C»{C.N{Zh388,108 PE-NBENG {SN 'THE? FEIJE 0? THE COURT €313' TEE-$3 CEVEL JUDGE {JR.I3N,) 83 JMF'€f.'L.Q EIGNNALE, {N Sf} FER A3 'FHE4§?V§§".E7§_'§'§QNER IS CGNCERNEED, W CRLP 862:2/2099 FILED U]E§.48i2 CR.P/C FOR THE PETETIQNER PRAYING 'THAT THIS I'~IC3N'B¥_.E'€§O'E;§E'P_¥'v§.&Y" BE PQEASED T0 QUASH THE ORDER BA'FfE}B21.?.=.£}8 _ TAKING CONGNEZANCE OF 'T'i~§E- OFFEQNCE AI'€D«_iSSU.I_NGV .W'RRRAN'i"'.__ AGAINST THE ?ETI'T'iONE1R BY 'I"'ie~I§&'-.' C€3Uf£'1"A~OF"I?H~E_ Ci\}i.i;A--..g.§"U.L_"2C}E {JRDNJ 35 JM§¥'C., ?§<;}NNﬁ;L1; AND QU£'~.'_SH._THE §_§.20<;f§:.E"£g--:N{;S'~IVN C.C'NO.386/G8 PENDING ms: THE m_.,E OF"-'WEE t:1(f;5E;}F<"}" 52F THE CEVEL JUDGE {JR.{)N.) 35 JMFQ, HONNAi;Iu,V'E=E$J SO FAR AS'*fI'H':'é3 PE':'I'I'I'IONER £8 CONCERNED. _ '_ ' <':RL.§? 86332609 Fi1.,_E:':?> U.'iS.;»182-«..g:R.'§':C BY 'THE ADVOCATE FOR' THE PIEZTETEONER PRAYING T145? €rHis;f:~.§,:3ir&€B:,E CTGURT MAY BE PLEASED 'F0 QUASH THE ORDER,D£fTE_iZX2v1g'?wO8 IN <3.C.NO.38'?;O8 TAKENG <:0NGN£ZAi~é<:E: O:F"""E'E--1E;' OFFENCB {mi} ISSLHNG WARRANT AGAENST THE PE'i'1ii'I'_GNER B}'f._.'f'HrE2 '€i_<L?UR'F='OP' THE cm}, JUBGE (JR,{)N,} as JMF'C§., ;HQNI§I:3aLE*,;_ANB_ QU;€'£SE=§*""E'HE PROCEEDINGS EN <1C.N0.387 [(318 PENBENG O-N-..'_i'Z~=£.E }%*IL'E?C)F~THE CQURT OF THE CIVIL JUDGE (JR.D:-ca} <35 QMFC; .23:'::>i;_er~gr.m', 11%; S0 FAR AS mg: FE'E"i"FiONER IS CONCER-NP; D'.~g_ CR'L.P' 864!'2Cﬂ:J§§E3{LE1D"'{§ji3.'ii82 C'.R.F'.C§ BY THE AIDVGCATEZ FOR THE PET§'FIOi*¥.Ef€ -.}?§§?K':'.i_N'Cw"'FHAT THIS HONBLE COE,}F<"'1' MA'? BE PLEKXSED 'T'€}._3QU}'xSH_"FHE" QRBER DFKTED 2},'?.(}8 EN C§.C'N{1389fU8 'i'AKlN{"%_CGGNiZANCE OF' THE OFFENCE A1'-33 iSSU§N€} WARRANT AGAS:'>.ifNSi'.THE PETETEONEE BY THE COUEET' OF THE CIVIL LEEEDGE:

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--<::'s2v:,;'1%=:'~éi9~;:20o9 FELES U,/3.482 CR.P.C;AE}'¢'.§'GR THE A PE?§I"ﬂ€3NEiZ? PEEA-YING TEEAT 'EH13 E~I8N'BLE COLE??? MAY BE PLEASE?) *:*<;=. QUA3H.'."f;':.'H§: I-ﬁ:.E.DA':*2:m 19.6.2003 REG§S'I'ERE;[} EN CREME NO.1.£35jCs53~BYi-- THE 18"!' EESPQNDENT P-<:r§,§c:E, EN SC} FR? 923 THE «V PET:T:QN--E R'1'$ CGNCERNED, E':'<_:., V " C§L;P 92i'3j2009 FELECI LJfS.48i2 CR.P;C'. BY 'i'I.~£Ei ADVQCATE PETETEQNER PQAYENG THAT THIS; HQNELE COL}??? MAY BE "P3333333 T6 gm-asa THE'; GRBEJR Dz%TES:24.'?.G8 EN <:;x<:.z~:@.(39e;:38 ~ "?a§::§«§G CQGNEZANCE <39' THE QFFENCE AND §S$i_§§§~é'€§} W.&RR&E'~F? .A:i§1%£NS'E' THE ?E'.'i'I"I"E{3~}5£IE3R BY mg COURT 0? THE CEVEL JQEBGE igsmxxz; 8sJ.M.E?'.C(HONNALL§, §':'<::., CRLP i35:39j"2C*§9 FTLED E§fS.¢¥82 CP3.?.C BY THE §s§}Vf;}CP;'?E FQR THE PETITEONEQ PFEAYING "i'HA'I' TEES i~£C')§sé'ELE CQUQT MA'? BE 'f'LE2'%SE§ TE} QUASH THE QREBER D£fi'F:-SI} 5§;§§'G€~3* ms {)6} 'N{}{2G€};"{J9 TARKEFQG COGNEZZANCE OF TEE OFFENSE AND ISSUNG WARRANT' AGAINST THE PE"I'I'{'EQNBER BY THE {'.€3UF3'f' OF THE CiVIig'JU{}C§E {JRDN} 85 JMFC., HONNALE, ¥3'E"C'i,, (22:91,? 548/£2009 FILED ms 482 GREG. 3*: *:f£{i'E'z£'L>-'ié'<;is':?.:,a,':*::"; FOR mg PETITEONE1? PRAYING 'FI~iA'T THIS ;io:~:'sL,E~.¢';<::":):v;RVf1°*'L-Mgwag» 4_ PLEASE!) TO QUASH THE} FER AND comxwnr F-f¥.I..E_f3'vv§§J£ﬁ£gINS1' 'r§:..:3; PETZTEONER IN CR..NO.S1fG8 REGD. B_¥...'"?_i_~1E {1':RsT*AT£§§;sF£;_;«;D§3_NT'. POLECE, _ V _ L k GEL? ::;49;~.2e0§ man U/S 4s:2 c:_R'.':>,C: BY _*mE~ A1§E?;'3G2X'f,¥2 mm THE PETTFICENEIQ PRAYING '13;-a_f 'I'H:s»I5;oN'r3L;e:' C.;3¥.1vRT MAY 33> PLEASE?) TO QLIASH THE FIR AWL:-.§3€3.MFLA1?%fT' P-I_L.E?;_r_3 ;:GA'£NsT THE PETITENER IN CRNQ52/O8 REGD.'~.BY THE '§?fRE3"£' RESPONQENT i:>0L1cE.

cm» 550/2:399 F'ELE2'D L1./;~2=% 433:: §i':;'ré.j."*;r%,:: BY mg ADVOCATE 902 THE PETITIGNER PRAYiNC%.T£¥A'vFTH1S.H€"}N'B_:,E coxmr MAY BE PLEASED TO QUASI~§._THE F???-ANVD '<:?.;0;s.:r:C>LA_113:';:*»,.::*::}E::> AGAENST THE PEETITINER IN CiR.£«ICJ.58,¥C{8 RE<;::«;3.._ B"{'.._'If§~§Ei='FIRST RESPONBENI' POLICE, i = "

CiRL,P iL2f345S§i_2(;;_0Q ¥<'EL33§f)v."§;'[53"'48i2';CR.P.Ci BY THE ADVOCATE FOR '§'HE §?f§;TIT:ONER'*12%RATz*3_NG ":'1»«1;8;'--E*.ffmi'1s HQNBLE COURT MAY BE PLEASEELTO QUﬁfSH 'T'}j1EL.F'iE%3ST' EPWORMATION REPORT IN CREME NO; 51/i2{)(}8--. IE1': '1§3'-..(}'?'.:30't?§5""OF" RMC YARD: POLICE S'I'A'§"§ON. DAVANAGERE .PI2ODI3vfJ§i";ID"..}~Ii3R*¢l'I'C> AS AI'~1NEXU§E*A AME ALL FURTHER PR®QEED}i\=IG;:1'.TI:-iE'?'E'i'O, EN so FAR AS THIS PE'?i'I'£GNER ES C:i:)NGERNEU--.«., G§f_€§L.P'23§éj'?(309.___F?LE3D U/'S 482 CFa'.P.C BY THE ADVQCATE I¥"é;,'sA§«?2«'}'V'}<~}E PE'?I"Fi§)NER PRAYING T-MT TEES 1-;<3N'BLE comm' MAY BE "{PLF:AS--E_B T{3~.Q«¥JP:SH THE FIRST iN?'ORDeiA'E'ION REPORT IN SRIME 'V },.i§,€}7.2C3{}8 OF' QMCL YARQ POLECE STETEGN. §A'€AI'\FA GE§33}3f_;v..__Pi7§(3DUCED HERETO 51$ ANNEXEERE-----A AND ALL FURTHER F'R£)CT§§F:Z§3§N€3S '§'HERE'I'O, IN 'SQ FAR AS THIS F'E'T'§'E"{{3NER V " gs CoNx::ER.;si.E;=;;:.«--"

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-._§'UE"E'E~£ER 9R<:zc;+=:.E:>;NGs 'E'E~iE$RE'§'O, gr; SO FAR as *:*ms PETETELENER V " __ CQENCERNED.

CRLP 2568/EGGS? FEES QXS 48:2,: C;R.F'.C B'? "?HE &§:}VC}CATE FOR THE PE'§'¥Ti(fZiNER FRAYING '?'HA'§' 'THES ?E©N?BLE'2 {f;C«U§7{"T MAY BE PLEFLSED TO (;}§J%'sSH TEE FIRST' IN§"*{}f%MA'FiON REPORT' IN CRIME «E63 Ni"): 5452088 9?: 1E§.Q?(20{38 OP' RMC YARD P=if}L§CE S'T§~f§'ION. EEAVANAGERE §§)IS'F'R§C'{', PRO§}§}{3EZD §rIERET'O AS ANNEXURELA AND ALL FURTHER PFEOCEEDENGS THERETG, IN SO FAR .33-'&_S THiS PETETIONERIS CSONCERNEZD, * 'mE;SE PETITICJNS comma ON FOR' AﬁMISS§@'F%'_¢"Fi_¢'i'ES THE} comm MADE Tﬁii'. E3'{)L.LOWENG:

0 R D E 12,... ._ In all thase Cases, the r€SpOILiE;€I1§S filed a campiaitxt before the jur.?.é_.(i--i.r,f{ti9fié:1 that, M] sﬂmixeex' Feeds and Ltd. had agreed to pumhase zmci in this regard, the (3rcnc1§a_1 contactrzzd the complainants fc?7_*Qf V' furtherance. of ﬂiaeir pmmise ~:o"'Tpu§c;1a§é::; u:i%:i:;,;"* b1'i1 dated :23. 10.2097, the complaiiiants' I1a.eiV';§3Lade» bf maize to the tune of several iakhg Czf fisﬁgzitévflae mceipt of the c€:an3ig1m1€::.1£, with . ﬁiI1f,ﬁi{:*.i''i;?'z;i\'§,f*Ii1V cheat' "££1:;___a_r_: QmpIamants3 the Company did Bat make V"._Vti3.t:§ ;::a}*1n¢1:t.'«._P:is speciﬁcally alleged that, tht: iiompaxixy and its Di1':::c"?':::1I°sV.V}:sgéig*§..i:;:':c5ncieci§ to commit a fraud on the complainants V' «Vb? §;:o;n~;§ix:g"" them that they would make the paymant in V,;£;§1I':l~;::;'a1:ié:-j";, of the sugapiy of tha maize. Dcaprittz rmzeipt sf the the amrzzunt has net been paid. Evan in thi$ regarvztl, the c':i1r;;q11es '§F€(i1'€ issusd by 81%: (bmpany, but the Cempany has " iﬁﬁliﬁd 3 letter to its banker for step p&}'m€ﬂ'{".. .a$<\~'.t/'--.,

- 1; _

2. In £11638 petitions. tha petitioners are the General Maﬂagcr and Gther emplayees and in some petitions, aileged that, they are not the empleyees.

3. Sri.A1::a.11t Mandm'. learned __Ssn;i_or Cz:.4ii:isé'_I;v the petitioners it: scams: of the is "= "

1:10 enfrustxnent of property tc~ _&§:z €:t]:vI.2}A)'}-L(}"_V§'f(i=F.',S :.:}fc:r1cH(:rEne§:1, allctged transactioxl, evtm ace0%_ﬁ:iVi:;1:;g tiliié itself, is between the complammﬁtganci Evan if tba enﬁre complaint is read, it dQ¢.s..f1(;t gﬁence punishable under ScctiQ;1 ;::I'é#v:is:i013s. As far as the petitioners 0111}; the employetts, they have a¢:ﬁ:ed'~als sfiompany and beyond that theirs is no role"'a_._s" ;far"3.s :thcs§= petitioners are conceinezi. in this regar€§1 ,'V 'ha ah the jutigment of €113}.-3 Gear: in 1.3-<;§';.29e9 and connectﬁd matters tiiateci is: July 2509 :.%:.;r_;.éT ;su}j'33f;Vi£:t;:ci.:t}ié.t, in the said {faﬁfiﬁ also, the petitioners Being the €}eI16;'i*£a.ivE§?Ianagers and othcrs had quasticmad the F1? an the V "s::a1:=,_ that, tﬁem is no entrusmsmt. ef the gmperty 1101"

, "s,;%,;V7€';:"--3--."«is any rﬁlﬁ ta cammit thc oﬁﬁnca and this Q0111': has .. .,a::%:e;3ted the said contentiem by abam-wing that, as far as ths VV pﬁﬁﬁeners am concerned} thﬁy am w0rk:i;t1g as Genmal manage?

31:9 the Cempany aad. the Campan}? has gngmchaseé the diﬁerﬁnt -33- q_2.1a;tm'i:ies of hybrid maizfs from different suppliers. The transaction is betwesn complainant and the (?yon1pa:}y :.:é::faT(.:i it is the Company, which has not gzaid the price to It has also absaxved that, the entire jurisdicizional Police does not reveai the petitioners. Even in the c%<sef_% ':3_}zs0, against the petitioners thereiﬁ pﬁnigﬁabit: écctiﬁiﬁés 406 and 420 0f the A t '

4. Sri,A.N.Raciha Counsel for the raspondents --~ in the complaint, a specific' the General Manager stating :*;§_{1at had premised £0 purchaﬁe the:

hybrid . ai::i 3'tj1~.,?;'::£:.4':";_2-:£b1;1L3Lsee:l that ha maid make the paymgzjxt. Hoﬁivsvgf,' iooﬁzmg irxtce the cantents of the complaint, it "is ' giéaf "$16 peﬁfﬁonem had giayed their 1016 as Gexzeral of 'tbs {iampaxtay aad the premise, if any; made is 01;. 9f 'aha Campany, .A 5. is moi disggzuteé by {he mmpiaixiants that tht , t:?$§:1»33tti011 is betwean thé tttomplainamzs and the: (§am§any§ net % the peﬁtiezaers. in visw of the orcier p£:tSS€'":d by ihis Courrt in «~ simil3r1y placed matters ané in ﬁlﬁ simiiar ctizwcumstances in

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Karnataka High Court