ASIANET SATELITE COMMUNICATIONS LTD. Vs. ANITHAKRISHNADAS

JUDGEMENT

(1.) PETITION filed under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.").

(2.) PETITIONERS are accused in Crime No.105 of 2012 of Palarivattom Police Station. The offences alleged are punishable under Section 406 and 420 of the Indian Penal Code (in short, "IPC").

(3.) HEARD the learned Senior Counsel for the petitioners and the learned counsel for the 1st respondent/defacto complainant. Learned Public Prosecutor is also heard.