RIYA S.NAIR Vs. STATE BY LOKAYUKTHA POLICE

JUDGEMENT

(1.) A common petitioner by name Riya S. Nair has preferred these four petitions under Section 482 of Cr.P.C. seeking to quash the criminal proceedings pending against her before XXIII Additional City Civil Sessions Judge and Special Court for Lokayukta for the alleged offences punishable under Sections 409, 420 read with Section 120(B) of IPC and Sections 21 and 23 read with Section 4(1) and 4(1-A) of MMDR Act, 1957 and Rule 144 read with Section 165 of the Karnataka Forest Act, 1969.

(2.) In Crl.P.No.5836/2017, the petitioner is shown as accused No.14 and her husband is arraigned as accused No.13. The material allegations are directed against the Company by name M/s.Clariya Marketing Services Private Limited (accused No.12). The Managing Director of the Company is shown as accused No.13 namely, the husband of the petitioner.

(3.) The case of the prosecution is that the Managing Director of M/s.Clariya Marketing Services Private Limited sold 1086 metric tones of iron ore to Vijaya O plast without valid permit and thereby caused loss of Rs.13,41,753/- to the State exchequer and committed the above offences.