NABAGHANA PANY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.3 invoked jurisdiction of the court under Section 482 of Cr.P.C. and sought quashing of (1) order dated 30.05.2018 passed by III Additional District and Sessions Judge, Bellary in Crl.R.P.No.5154/2016 and (2) order dated 03.11.2016 passed by the Principal Civil Judge and JMFC, Hosapete in C.C. No.1433/2016.

(2.) Heard the learned counsel for the petitioner and learned HCGP for respondent No.1. Respondent No.2 in spite of service of notice remained absent and unrepresented.

(3.) The brief facts of the case are that the husband of complainant was working as the Assistant General Manager in MSPL Limited, a company registered under the Companies Act, 1956 and was in charge of the operations of the Goa and Chennai and he was looking after the purchase and sales of Iron ore meant for the purpose of export. During the course of this employment, it came to the knowledge of the company that the complainant 's husband has misappropriated huge funds of the company and thus had caused huge losses in terms of several crores of rupees. The company was constrained to hold a domestic enquiry into these illegal acts. While enquiry was going on and even before the management took any action, the complainant, the wife of Mr. Shivaraj has filed a complaint before the rural police station, Hosapete for the offence under Sections 342, 343, 347, 348, 506 r/w 34 of IPC against the present petitioner and six others and the same was registered in Crime No.22/2011.