BEHRAM BOMANJI DUBASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In all these petitions filed under Section 482 of Code of Criminal Procedure (for short 'the Code') the respective petitioners who have been arraigned as accused persons in C.C. No. 20672/2003 on the file of the 5th Addl. C.M.M. Bangalore, have sought for quashing the said criminal proceedings launched against them. As these petitions relate to one and the same criminal proceedings in C.C. No. 20672/2003 and since common questions of fact and law arise for consideration, all these petitions were heard together and are being disposed of by this common order.

(2.) Petitioners 1 to 5 in Criminal Petition No. 1891/2006 have been arraigned as accused Nos. 1, 2, 4, 5 and 6 respectively, petitioner in Crl.P. No. 4069/06 has been arraigned as accused No. 8, petitioner in Crl.P. No. 3892/07 has been arraigned as accused No. 7, while the petitioner in Crl.P. 3618/07 has been arraigned as accused No. 3 in the charge sheet filed by the Assistant Commissioner of Police, F and M Squad, CCB. N.T. Pet, Bangalore alleging offences punishable under Sections 418 and 420 r/w 34 IPC.

(3.) Scarlet Flowers and Agritech Ltd. (for short 'Scarlet' ), a public limited company having its registered office at No. 6-1-71, Lakdi-ka-pul, Hyderabad, A.P. and Corporate Office at No. 284. II Main, J.P. Nagar III Phase, Bangalore was the complainant before the Police and it has been arraigned as respondent No. 2 to these petitions. The petitioners herein are stated to be the Chairman, Directors and officials of Oriental Floratech India Ltd. (for short 'Oriental'), a public limited company having its registered office at II floor, Darabshaw house, Ballard Estate, Mumbai.