C. GANESH NARAYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who is arraigned as accused No.1 has filed this writ petition under Article 226 and 227 of the Constitution of India r/w Sec. 482 of the Code of Criminal Procedure to quash the complaint, FIR in Cr.No.15/2023 of Commercial Street police station and consequent case registered in C.C.No.57961/2023, on the file of 29th Addl. Chief Metropolitan Magistrate, Mayo Hall, Bengaluru.

(2.) In support of the petition, the petitioner has contended that he is a reputed businessman and the Director of C Krishnaiah Chetty and Company Pvt. Ltd ('Company' for short), engaged in business of jewellery located in 'B' Block of The Touchstone Building, wherein C. Ganesh Narayana HUF is the sole and absolute owner of property situated in 'B' Block.

(3.) Petitioner, his mother Smt Valli Narayan, ("The Narayans") along with his family members, viz, Dr C.Vinod Hayagriv, Sri. C.V.Hayagriv, Mrs C.Triveni Vinod, Smt. C. Visala Hayagriv and Sri. Shreyas.V.Cotha ("The Hayagrivs") run a jewellery business in the name of C Krishnaiah Chetty and Sons Pvt. Ltd in 'A' Block of Touchstone Building. C. Ganesh Narayana HUF, is the owner of said property. Several differences have cropped up between Narayan's, and Hayagriv's. In this background Hayagriv's are in the habit of filing false and frivolous suits and proceedings against Narayan's to threaten and harass them.