DAYARAM DAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are said to be the accused in a case registered as Crime no.260/2012 before the Ulsoor Police Station on the basis of the reference made by the X Additional Chief Metropolitan Magistrate, Bangalore in PCR no.89/2012.

(2.) The facts of the case as stated by the petitioners, leading up to this petition are stated as follows: The first petitioner is said to be one of the Trustees of the International Society for Krishna Consciousness (ISKCON). A Society registered under the Societies Registration Act, 1860, and also as a public trust under the Bombay Public Trusts Act, at Mumbai. It is stated that the second petitioner is one of the branches of ISKCON, at Bangalore.

(3.) It is stated that the fourth respondent and others, who were in charge of ISKCON, Bangalore from the year 1984 onwards are said to have filed several civil suits, till the year 1999, seeking to protect their position as office bearers of the Bangalore branch. It is stated that having failed to obtain interim orders in any of those suits, had in the year 2001 sought to claim as being in exclusive management of ISKCON, Bangalore, in the civil suit in OS 7934/2001. In the said suit, the first petitioner herein is said to have filed a counter claim, on behalf of ISKCON, Mumbai, to contend that no person could claim management of the ISKCON temple at Bangalore, under a defunct society which the fourth respondent herein sought to represent, in claiming the exclusive management, in the said suit.