NAMBI RAJAN N.T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have challenged FIR No.6/2019 registered on 10.01.2019 in Kadugodi Police Station, Whitefield Sub-Division, Bengaluru city, for the offences punishable under Sections 420 , 337 , 338 of IPC.

(2.) Sri. G.S. Kannur, learned Senior Advocate for petitioners submitted that petitioners are employees of M/s. Kinetic Hyundai Elevator and Movement Technologies Ltd. Respondent No.2 is the Owners' Welfare Association of Prestige Shantiniketan Apartment complex. The Association entered into a maintenance contract with the Company to maintain the elevators. The Association has registered the instant FIR alleging the aforementioned offences on the ground that normal life span of elevators is about 20 years and on assessment, they have been found fit for 10 years and they are about to collapse.

(3.) He argued that the complaint is bald and bereft of any details. Accordingly, he prayed for allowing this petition quashing criminal proceedings initiated against the petitioners.