SWITZ INTERNATIONAL PRIVATE LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused Nos. 5 and 6 call in question proceedings in Crime No.12 of 2022 registered for offences punishable under Ss. 120B, 406, 420, 424 and 149 of the IPC pending before the IV Additional Chief Metropolitan Magistrate, Bangalore City.

(2.) Brief facts leading to the filing of the present petition, as borne out from the records, are as follows:-

(3.) Pursuant to registration of the said complaint, the Police registered a FIR against the petitioners and other accused for offences punishable under Ss. 120B, 406, 420, 424 and 149 of the IPC. The petitioners are accused 5 and 6. Accused No.6 is the SIP and accused No.5 is the Director of the said company. Accused 1 to 4 are not before this Court in these proceedings. The moment the crime is registered against the petitioners, the petitioners knocked the doors of this Court in the subject petition seeking quashment of entire proceedings.