VISHAL RAMESH KHATWANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the applicant under Sec. 397 Criminal Procedure Code, 1973 with the following prayer:

(2.) Facts in brief which are utmost necessary for disposal of the revision petition are as under: Upon the complaint lodged by Smt. Komathi, W/o Nagesh, a case came to be registered in Cr.No.256/2023 by Sanjay Nagar Police for the offence punishable under Sec. 380 and 457 IPC.

(3.) Gist of the complaint averments would reveal that complainant is resident of Vijayanagar and she is working as a manager since four years in a business concern, situated in new BEL road, in the name and style of 'Gadgets club' dealing with mobile telephones and its accessories and such other electronic equipments gadgets.