SANTHOSHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by petitioner/accused Nos.1 to 5 under Section 482 of Cr.P.C. to quash the FIR in Cr.No.105/2020 of Huliyar Police Station for the offences punishable under Sections 457 and 380 of IPC.

(2.) I have heard Sri. Ramesh K.R, learned counsel for the petitioners and Sri. M.Divakar Maddur, learned HCGP for respondent No.1. Though, notice has been served to respondent No.2, there is no representation on his behalf.

(3.) The brief facts of the case of the complaint are that the complainant is having a shop at Dr.Rajkumar Road under the name and style "Sri Chennakeshava traders". It is further alleged that on 01.06.2020 he opened the shop and noticed that on 28.06.2020 during the night hours by breaking open the lock worth Rs.31,000/- cattle food and Rs.20,000/- cash and one cash table and two chairs have been stolen. It is further alleged that on 29.06.2020 when the complainant came to open the door of the shop, he noticed that Kumara and Dayananda were opening the door of the shop and when he made an enquiry with them, they told that petitioner No.4/Basavaraju has rented the shop to them. On suspicion, a complaint has been filed as against the petitioners/accused. On the basis of the said complaint, a case has been registered.