ANAND SATHISH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Criminal Original Petition has been filed, invoking Sec. 528 B.N.S.S., seeking orders to withdraw the investigation in Crime No.10 of 2024 pending on the file of the third respondent police and entrust the same to the fourth respondent.

(2.) On the basis of the complaint lodged by the fifth respondent, FIR came to be registered in Crime No.10 of 2024 on 16/8/2024 against seven persons including the petitioner herein for the alleged offences under Ss. 120B, 420, 465, 468 and 471 IPC on the file of the third respondent.

(3.) It is the case of the fifth respondent/defacto complainant that she is the Director of Yuvaraj Scaffolding Private Limited (hereinafter called as Yuvaraj Company) and Rhino Scaff Industry Private Limited (hereinafter called as Rhino Company), that the accused 1 and 2 and one Swetha are also the Directors of Rhino Company, that the fifth accused is the accountant of Rhino Company, that the petitioner/third accused and the fourth accused are the Directors of Admire Power Engineer Private Limited (hereinafter called as Admire Company) and that the accused 6 and 7 are the accountants of Admire Company.