P.S.AYUB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the first information report was lodged alleging that the gold jewelleries belonging to the complainant were stolen by the accused and the said accused sold the same to the Attica Gold Pvt. Ltd in various branches.

(2.) The Police registered the FIR in Crime No.238/2017 and after investigation submitted the charge sheet against the petitioner alleging that he is the Director of the Attica Gold Pvt. Ltd and as such has committed an offence punishable under Ss. 454 and 380 of IPC. Taking exception to the same this petition is filed.

(3.) Learned counsel for the petitioner submits that the petitioner ceased to be the Director of the company on 1/1/2016 which is evident from Form No.DIR-11 issued by the Registrar of Companies. Hence he submits that the alleged incident has taken place after the petitioner ceased to be Director of the said company and as such the FIR registered against the petitioner is impermissible.