ADRIAN CROOME Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in both the cases have invoked the jurisdiction of this Court under Section 482 of Cr.P.C., for quashing of the criminal proceedings initiated against them in P.C.R.No.7199/2016 on the file of 4th Additional Chief Metropolitan Magistrate, Bengaluru, for the offences punishable under Sections 403 , 406 , 415 , 416 , 417 , 418 , 419 , 420 , 463 , 464 , 465 , 468 , 469 and 470 of IPC read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioners and learned counsel for respondents. Perused the records.

(3.) The petitioners in Crl.P.No.278/2017 and W.P.No.56482/2016 had certain transactions with respondent No.2 - M/s. Principle Mahendra (India) Private Ltd. The said transactions were inter linked with the transactions respondent No.2 had with the parties in O.S.No.25317/2016 on the file of LVII Addl. City Civil & Sessions Judge, Mayo Hall Unit, Bengaluru. The said transactions led to a civil dispute resulting in filing of O.S.No.25317/2016. The respondent No.2 herein is the defendant No.1 in O.S.No.25317/2016. It also led to respondent No.2 - M/s. Principle Mahendra (India) Private Limited filing PCR.No.7199/2016 before the 4th Additional Chief Metropolitan Magistrate, Bengaluru against the petitioners in the above criminal petition and writ petition.