DEEPIKA Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the crime No.84 of 2022 registered on 17/4/2022 for offence punishable under Ss. 406 & 420 IPC.

(2.) The counsel for the petitioner submitted that this petitioner joined the company as a Director on 2/3/2020 and resigned her job on 8/3/2021 and apart from that, it is only a business transaction. There is no place for embezzlement or cheating or misappropriation of any amount. No offence has been committed as therefore seeking to quash the criminal case against the petitioner.

(3.) The learned Additional Public Prosecutor submitted that the first accused namely Kiran was arrested and this petitioner obtained anticipatory bail and she is on bail. Now investigation is pending.