TRAFORM TECHNOLOGIES PVT. LTD. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Ricky Chopra, learned Counsel representing the complainant M/s.Traform Travel Technologies India Pvt. Ltd. represented through its authorised signatory Sri Vijaya Kumar, Director, Sri Mohammed Mujassim, learned Counsel for accused Balamurugan Kalia and learned HCGP for the State.

(2.) Indiranagar police registered Crime No.323/2018 against Balamurugan Kalia for the offences punishable under Sections 406 and 420 of IPC on the basis of complaint filed by M/s.Traform Travel Technologies India Pvt. Ltd. and took up investigation. Balamurugan Kalia has sought quashing of the said proceedings in Crl.P.No.2696/2019.

(3.) The very same company filed P.C.R.No.4337/2019 before IV Additional Chief Metropolitan Magistrate, Bengaluru against Balamurugan Kalia and others for the offences punishable under Sections 120B , 379 , 403 , 406 , 420 and 506 of IPC. Balamurugan Kalia has filed Crl.P.No.2779/2019 for quashing of the said proceedings.