N A SOMAIAH Vs. STATE

JUDGEMENT

(1.) THE petitioners are before this Court being aggrieved by the case being registered against them in Crime No.60/2011 in respect of the offences punishable under Sections 419, 420 read with Section 34 of IPC and Section 30 of the Arms Act.

(2.) THE reason for the petitioners roped in the case, according to the petitioners' counsel, is that the first petitioner being the father, authorised the second petitioner to seek licence renewal and accordingly, the second petitioner in the letter-head of his father sought licence renewal. THE same was objected to by the authorities and FIR was registered against the petitioners.

(3.) FOR the aforesaid reasons, the petition is allowed. The FIR registered against the petitioners in Crime No.60/2011 by the Virajpet Police and the consequent proceedings, therefore, stand quashed.