VIPIN MITTAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Crl.P.No.17768/2021 is filed by the petitioner/accused Nos.4, to 6 and the Crl.P.No.17562/2021 is filed by the accused Nos.1 to 3 filed under sec. 482 of Cr.P.C for quashing the FIR in Crime No.143/2021 registered by Jayaprakash Nagar police station, Jayanagar sub-division dtd. 22/7/2021 for the offence punishable under Ss. 406 and 420 of IPC pending on the file of 30th Additional Chief Metropolitan Magistrate, Bengaluru.

(2.) Heard the arguments of learned senior counsel for petitioners, learned HCGP for respondent No.1 and learned counsel for respondent No.2.

(3.) The case of the prosecution is that on the complaint of defacto-complainant namely Prasanna D., filed complaint to the police on 22/7/2021 alleging that he is running a Company called Naksha Enterprises and dealing with the scaffolding materials (construction material) and renting the same to the developers/builders.