ANUP VITTAL Vs. STATE

JUDGEMENT

(1.) Criminal Petition No.1207/2019 is filed by the petitioner-accused No.4 and Criminal Petition No.602/2020 is filed by petitioner-accused Nos.2, 3, 5 and 6 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C. No.7399/2018 pending on the file of Additional Chief Judicial Magistrate, Bengaluru Rural District, (in Crime No.348/2017 registered by the Whitefield Police) and charge sheeted for the offences punishable under Ss. 143 , 341 , 504 , 447 , 506 read with Sec. 149 of IPC.

(2.) Heard the arguments of learned counsel for the petitioners, learned High Court Government Pleader for respondent No.1-State. Learned counsel for the respondent No.2 in Criminal Petition No.1207/2019 has remained absent. Respondent No.2 in Criminal Petition No.602/2020 is served and unrepresented.

(3.) The case of the prosecution is that respondent No.2, who is said to be residing at Dwarakamai apartment, and claiming herself as Vice Chairman and Managing Director of Jatti Engineering India Private Limited, filed a complaint to the police on 19/9/2017 alleging that accused No.1, said to be the President of Human Rights Awareness Committee-State Committee, came along with other accused and joined with these petitioners and picked up quarrel with the employees of respondent No.2 and they tried to assault them and threatened with dire consequences, stating that they will finish them off. After receiving the information, the complainant came to the spot and found that these petitioners are present in the apartment. It is further alleged that there was dispute between the villa owners and they said to be created a fake association and disturbing the complainant and also committing nuisance. After registering the case, the police investigated the matter and filed charge sheet, which is under challenge.