Karnataka High Court
Kewaunee Labway India Private Limited vs State By Harihara Rural Police on 9 March, 2016
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF MARCH, 2016
BEFORE
THE HON'BLE MR. JUSTICE PRADEEP D. WAINGANKAR
CRIMINAL PETITION No.8188/2015
BETWEEN:
1. KEWAUNEE LABWAY INDIA
PRIVATE LIMITED
HAVING OFFICE AT CA-9A
2ND FLOOR, JIGANI LINK ROAD
JIGANI, ANEKAL TALUK
BENGALURU RURAL DISTICT-562106
REP. BY ITS AUTHORIZED SIGNATORY
2. SRI B SATHYA MURTHY
S/O SIVAPRAKASAM BHOOPATHY
AGED ABOUT 47 YEARS
DIRECTOR OF KEWAUNEE LABWAY
INDIA PRIVATE LIMITED
HAVING OFFIICE AT CA-9A
2ND FLOOR JIGANI LINK ROAD
JIGANI, ANEKAL TALUK
BENGALURU RURAL DISTRICT - 562106
3. SRI RAVI TIBREWAL
S/O. MR. RAMESH CHANDRA TIBREWAL
AGED ABOUT 41 YEARS
GROUP FINANCE CONTROLLER
KEWAUNEE LABWAY INDIA
PRIVATE LIMITED
HAVING OFFICE AT CA-9A
2ND FLOOR, JIGANI LINK ROAD
JIGANI, ANEKAL TALUK
BENGALURU RURAL DISTRICT-562 106
4. SRI SRINIVAS P N
S/O. LATE MR. NARASIMHA MURTHY
AGED ABOUT 37 YEARS
GENERAL MANAGER
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KEWAUNEE LABWAY INDIA
PRIVATE LIMITED
HAVING ITS OFFICE AT CA-9A
2ND FLOOR, JIGANI LINK ROAD
JIGANI, ANEKAL TALUK
BENGALURU RURAL DISTRICT-562 106
5. SRI. GOPAL S B
S/O. MR. BALACHANDRA NAIR P.G.
AGED ABOUT 41 YEARS
NATIONAL MANAGER
KEWAUNEE LABWAY INDIA
PRIVATE LIMITED
HAVING OTTICE AT CA-9A
2ND FLOOR, JIGANI LINK ROAD
JIGANI, ANEKAL TALUK
BENGALURU RURAL DISTRICT-562 106.
6. SRI LINGARAJU M
S/O. MUNISWAMI K.B.
AGED ABOUT 31 YEARS
MANAGER CONTRACTS
KEWAUNEE LABWAY INDIA
PRIVATE LIMITED
HAVING OFFICE AT CA-9A
2ND FLOOR, JIGANI LINK ROAD
JIGANI, ANEKAL TALUK
BENGALURU RURAL DISTRICT-562 106. ...PETITIONERS
(BY SRI B.M.MOHAN KUMARA
FOR SRI GEORGE JOSEPH, ADVOCATES)
AND:
1. STATE BY HARIHARA RURAL POLICE
STATION, BY ITS STATION HOUSE OFFICER
HARIHARA TALUK, DAVANAGERE DISTRICT
REPRESENTED BY SPP
HIGH COURT OF KARNATAKA
BENGALURU-560 001.
2. M/S. PACE ELECTRICALS PRIVATE LIMITED
HAVING OFFCE AT PARIMALA TOWERS
NO.64, MES ROAD, YESHWANTHAPURA
BENGALURU-560 022
REP. BY MAHESH P.R.
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S/O. LATE RADHAKRISHNA.M
ASSISTANT MANAGER-COMMERCIAL. ... RESPONDENTS
(BY SRI CHETAN DESAI, HCGP FOR R1;
SRI K.SURENDRA BABU, ADVOCATE FOR R2)
THIS CRL.P FILED U/S.482 CR.P.C PRAYING TO QUASH THE
COMPLAINT DATED 07.11.2015 (ANNEXURE-'B') AND
CONSEQUENTLY QUASH THE FIRST INFORMATION REPORT IN
CRIME No.204/2015 (ANNEXURE-'A') REGISTERED ON 11.11.2015
BY THE RESPONDENT No.1 HARIHARA RURAL POLICE STATION
AGAINST THE PETITIONER No.2 TO 6 FOR THE ALLEGED OFFENCES
P/U/S.405, 406, 420 R/W 34 OF THE I.P.C; AND NOW PENDING ON
THE FILE OF HON'BLE PRINCIPAL CIVIL JUDGE (Jr.Dn) AND
J.M.F.C. COURT AT HARIHARA, DAVANAGERE DISTRICT.
THIS CRL.P COMING ON FOR ADMISSION THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Petitioner No.1-a Company represented by Sri T.Narasimha Holla and respondent No.2-complainant are present before the Court along with their respective counsel. They submit that the matter is settled between the parties and therefore, respondent No.2-complainant has no objections for quashing the proceeding initiated against the petitioners.
2. In view of the settlement arrived at between the parties in terms of memorandum of understanding dated 03.03.2016 and the submission made by the learned Counsel on both sides in the presence of their respective parties, the petition is -4- allowed. The proceeding initiated against the petitioners in Crime No.204/2015 of Harihara Rural police station for the offences punishable under Sections 406, 409, 420 r/w 34 of IPC pending on the file of the Principal Civil Judge (Junior Division) & JMFC Court, Harihara, Davanagere District are hereby quashed.
Sd/-
JUDGE KSR