DEEPA Vs. MADHAV

JUDGEMENT

(1.) This petition has been filed by accused Nos.1 to 5 under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .', for brevity) for quashing the FIR and complaint registered by Karwar Town Police Station in Crime No.92/2016 for the offences punishable under Sections 420 and 511 read with Section 34 of the Indian Penal Code (hereinafter referred to as the ' IPC ', for brevity) pending on the file of the learned Principal Senior Civil Judge and CJM, Karwar.

(2.) Heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader for respondent No.2-State. Respondent No.1- complainant is served and remained unrepresented.

(3.) The facts of the case in brief are that one Madhav s/o Babu Nayak-respondent No.1 herein has filed a complaint on 09.08.2016 alleging that between 05.08.2016 to 08.08.2016, he received phone calls from the petitioners and they induced him to purchase life insurance policy from Excide Insurance Company, M.G. Road, Bengaluru and offered him that if he purchases the said insurance policy, they will take him to Singapore at their costs with all facilities. The complainant alleged that the petitioners have induced and cheated him. On the basis of the said complaint, Karwar Town Police have registered a case in Crime No.92/2016 against the petitioners for the offences punishable under Sections 420 and 511 read with Section 34 of IPC.