AMAN DEEP SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of crime in Crime No.76/2022 for offences punishable under Ss. 406 , 417 , 420 , 120B , 506 read with 34 of IPC .

(2.) Heard Sri.Santosh S. Gogi, learned counsel appearing for the petitioners, Smt. K.P.Yashoda, the learned High Court Government Pleader appearing for respondent No.1 and Sri.Mohammad Shakeeb, learned counsel for respondent No.2.

(3.) The petitioners are accused Nos.1 and 2 and respondent No.2 is the complainant. The petitioners are in the business of marketing of readymade garments made and sold by the complainant M/s. Gill Wood Fashion Pvt. Limited and a particular brand RIGS & RAGS which were into selling shirts, pants and other garments. The business of the petitioners with the complainant is not today but is close to more than a generation i.e., 2009-10.