Karnataka High Court
D Vigneshwara Aithal vs Krishna Automation And Software ... on 3 December, 2009
IN THE HIGH COURT 0;? KARNATAKA AT
Dated This The 03*" Day Of Decembfif ._ " '
BEFORE;
THE HON'BI.,E MR.JUS'I_'§CE 1--'.1flkLI %
CRIMINAL pET1T101_\ { 'l\'f,:C )./-£9 1 8' 'of 'A2005
Between
1.D Vignesh:evaraAi't11a;i" V _ v_ A "
8/0 D \fe1'1«kéi.tac%1a1;1./Xithai' Aged.abouf"4--5 ye;~1_rs_ _ A:
Gan ézpaz-h' _EV'Vn' t-erp'riee"s', ' No.7 6/" 5; ' VRaJi,1'{u._r"m11'A Road Ban.ga10fe{'1 ' é ' _t\J Mufa.1_idhafa.. A;1'.Lhai"_;~ , 8/0 D 'Ven'kVataCha'1a Althal ~ ' Aged Ab0i1t.4gQ_years N(5:560_/1, 'Srimatha' V' " .. V E'Ia\2'~aL'E.afa_keri . Vr,i(iefa.}1QbIi Kurxdjapfura
3. .J'S_reer1ivasa S'/-0 Jayarama AA Aged about 45 years N0998, 2"" Main, 4"' Block. Rajajinagar Bangalore 10 Pefitioners [By Sn' V.S.Ravindra H0113, Adv.) "~ to And
1. Krishna Automation And Software A A Ltd -
Its Registered Office at No..33/ 1,2 A L ' 2"" Floor. 3rd Cross. 41" Main, ' Chamarajpet ' -
Banga1ore~ 18 §\) Krishnamurthyv'€J;1upa;"m * Director _ ;:"v _ Krishna Automation And Soft rare So1u'tior;s PVt_Lt(.iv_ - No . 33/ 1 2} ««.2 jr1d flo on ...'3rd. Cross 4th i\/tairié, Sh-aniarajpet :1' . Bangaloi-"e_~fi8"'---- . " = ; Directo.r V' A _ .
Krishna A.utoi;n at~i..oi"i«. And' Softiware Soiutioias Pvt Ltd , No.33] 1,2,' 27r1d "floor, 3rd Cross .» 4th Main';-Chaxjr-.ara] pet Banga1ore-- 18 ' Karnataka " Rep.V7byA'eSt.ate Public Prosecutor (C~haIha,ra]ept Pohee Station) A ...R€SpOFiC1€I1tS » fay sriwaik & Co, Advs for a1~3, Sri A.V.Ramakr1shna, A for R4) This Cri.P. is fiieci 'U./S482 Cr.P.C praying to .----;quash the Compiaint in C.C.N0.30222/2005 on the file of E Addi. CMM. Bangalore filed by the resporicients against the petitioners.
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offences under Sections 379 and 420 of IPC. complaint was filed on 09.11.2005. On V' the learned Magistrate referred rthep under Section 156(3) Cr.P.C. to P. S. for investigation.
4. Thereafter the present petition seeking.v.quash.inp;_:of in the said case. completed investigationV~ . re port be fore the said ease. Thereafter the compiainiemétsi = protest petition. Therefore the 'ease now at the stage of hearing on the said protest.__ Under these circumstances, this Court. oar1r1o'twith the proceedings in the said PCR For the reasons aforesaid, the present petition is dismissed. In the event of the learned " Magistrate not accepting the 'B' stimmary report and issuing process against the petiti0n.€rs would be at liberty to seek appropriate "
to them under law.
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