SANTHOSH CHINNAPPA REDDY TULASIRAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in Crime No.199 of 2018 pending before the XI Additional Chief Metropolitan Magistrate, Mayohall, Bangalore registered for the offences punishable under Ss. 324, 341, 384 and 420 read with Sec. 34 of the IPC.

(2.) Brief facts leading to the filing of the present petition are as follows:

(3.) The 2nd respondent who was an acquaintance of the petitioners, approached the 1st petitioner and requested to provide him employment in the firm which the petitioners contend that it was a request on account of the complainant facing financial difficulties. After repeated requests with regard to employment, the petitioners resolved not to give employment to the complainant but to enter into business with the complainant of contracting for the firm and would be paid commission based upon the service the complainant would render. The complainant agreed to the terms and conditions stipulated in such contract and later, the petitioners began to utilize the services of the complainant by paying him from the account of the Firm.