HIMATSINGKA SEIDE LTD Vs. SHAMBAPPA BASAPPA

JUDGEMENT

(1.) Petitioners are accused Nos. 1 to 5 in C. C. No. 22346/2001 pending on the file of 10th Addl. C. M. M., Bangalore City.

(2.) Respondent has filed a private complaint under Section 200 of Cr. P. C. for an offence punishable under Sections 323, 341, 342, 365, 387, 417, 419, 420, 426, 440, 506-B r/w. Sections 24, 25, 26 and 34 of the I. P. C.

(3.) The learned Magistrate after recording sworn statement and considering the material produced by the complainant, ordered for issue of summons and now posted for evidence.