FORBES GOKAK LTD (PATVOLK DIVISION) CATHOLIC CENTRE SITUATED AT 108 (OLD NO 64) ARMENIAN STREET CHENNAI 600 001 Vs. STATE OF KARNATAKA REF BY VIJAYANAGAR P.S. BANGALORE AND M/S MAKERS AND SELLERS UNION NO. 4-C, RAJMAHAL APARTMENT 9TH MAIN, 8TH C

JUDGEMENT

(1.) THE petitioner has sought for quashing of the first information registered in Crime No. 561/2006 for offences punishable under Sections 23, 24, 25, 405 and 406 IPC.

(2.) HEARD learned Counsel appearing for petitioner and learned Government Pleader for the State.

(3.) THE learned Counsel for petitioner would submit that the transaction relates to the year 1994. At fee first instance, the second respondent had sought relief under The Consumers Protection Act, 1986 and he was unsuccessful throughout. The petitioner was also unsuccessful before the Supreme Court, After the termination of the civil proceedings, the second respondent had initiated the complaint to harass the petitioner, The learned Counsel for petitioner would submit that the dispute is of civil nature If the petitioner were to appear before Investigating Officer, the petitioner would he coerced. In a petition under Section 482 Cr.P.C. this Court can not resolve formal controversies. It is seen from the record that M/s. Carriers/Agents arrayed as second accused has not challenged the first information registered in Cr.No. 581/2006.