Karnataka High Court
M/S Wizworks Multimedia Ltd vs The Station House Officer & Psi on 26 November, 2009
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH cover or KARNATAKA AT BANGALORE
Dated this the 26"' day of November, 2009
Before
THE HON'BLE MR JUSTICE HULUVADI G eAM_esie'.;' "
Criminal Petition 11 /200_9__i'~-...
Between:
1
M/S Wizworks Muitimedia Ltd .
R O: :# 110/O7, Krishnappai..ayout"'._
Laibagh Road, Bangalore 27-, _ "
By its Chairman - A N Subbara._jLJ'
Sri A N Subbaraju, S3'~~y_rs _4
S/o late Sri AE<uia Nag-airaj Gupfizav
Smt Sudha S.Ra3'u, S{3"yr.c.{f A
W/0 A N Sju b'b.i_'a'__'i.u '
243 are .r/AVa'i'=#iV 6._,_V"EIi F'i'oor-,.._fC--okuiam'
Munshi Akbar i-ifussain 'Roatri
Tasker T'otwn,'V.Ba'ngai_oi=eL Si Petitioners
(By Sri; G R Mo4%.ia~n,' Adi/.).'V'
_ "sats:§jtso:rirv:¥icei_i§e Officer & PSI
---_Cubbo_'n__Pajr'k Potice, Bangaéore E
V""Sri .G' Surendra, 48 yrs
S/'0 Gangadha ra Setty
.. R/a'**#11/1,2" Floor, Shanthi Nilaya
'East Circée Road, V V Puram
it '- -Bangaéore 4
Respondents
Sri A V Ramakrishna, GP;
'*,Sri M T Nanaiah 8: Assts., Adv.) \§(/ This Criminai Petition is filed under 5.482 of the Cr.PC praying to quash the complaint in PCR 12625/2008 and th"e._F§R in Crime No.19?/ZGO8 pending before the \/HI ACMM, BangaJore.:__ This Criminal Petition coming on for Admissiori"t'hi'S_* Court made the foliowing:
Petitioners have sought for Quashir..giA'theii"PC'R. pending before the Addl. CMM,V» --i3ifia"nga|ore and.uth.e Crime No.19?'/2608 registered before the..CuAbb_on_yPari{' Po~i.ic_Ae;,"§§angaiore. Heard the counsel re-pr:e:ser'i_tingVt'h'e..;3a.i't~ies. According' t_he,petitioners,--petitioners were aiso part of the companyrvwhen'tgheregiiis'--.._a|'r*ea'dy a dispute pending before the Company i_avy°'BoVard,',*.fi|iAngof the complaint by the 2"' respondent «-a_gaiiv{st:*ti?,'e.: petitioners"~~i~s«'nothing but abuse of process. Every pie in cfoimpaynyi ;h'a;s'b.een accounted and transactions have been made through drafts and the question of maintaining another ]Vcomp|aint;"is redundant.
"her contra, counsei for the 2" respondent submits that these petitioners have siphoned the amount and started another company xv/,..
by misusing the funds and the company's computers and other articles have been taken away to commence a new cornpa_ny_t and there is prima facée case against the petition__e;r's'.'Q_~..L:eartned Magistrate after having looked into the complaint, polic.e investigation which cannot be stalled.
Having heard the learned coonsel, is ._n_oter§= there is a provision under the,Cotnpaniels'hiiictlVstregardiilng'inguiry to be made regarding alleged véioslationi-V-.isegarding'hiismanagement and oppression, what hast. C.~oi*npany's amount has been siphoned""a.ndf~tV~ha't-,_t.he~.._petitionets have started another company and they..:'thave- stolen certain articles from the companyf Vt 'Lear'n.edA:.Mag'i~strate, after entertaining the complaint, ordered for inves_tigat"i'onA.'*_ LJ'l't'imately, if there is any material for the '-offervi'ce' U2fld€i'.. the t"PC',"~tl'iat would be a matter to be considered by 'leafin'e.d'ivltagtilstrate. However, invoking the provisions under the IPC. b'y'filingV-"ja private complaint in the circumstances, cannot be ' . found "t"ault Vll"«-Petition is dismissed.
Sfi/2..
JUDGE