N S RAMA RAO Vs. STATE

JUDGEMENT

(1.) THE petitioner is arrayed as accused No.2 and he filed this Criminal Original Petition to quash the F.I.R in Crime No.541 of 2001 registered against him by the respondents for the alleged commission of the offence under Section 403, 411, 414, 420 and 424 of IPC.

(2.) IN the F.I.R, the defacto complainant viz., S. Srinivasan, Director of Kilburn Electricals Ltd., Chennai-12, alleged among other things that one S. Suryanarayanan, who was employed by the complainant as a Development Manager, said to have taken out the design drawings and sample components with regard to the manufacture of Vacuum Circuit Breakers etc. which was developed by the complainant and after joining the services of the N.S. Rama Rao Body Works, Chennai-32, he used the said drawings etc., and manufactured the said product and marketed them also and thereby caused loss to the complainant-s company.

(3.) IN (1989)4 SCC 59) - State of U.P. Through CBI SPE, Lucknow vs. R.K. Srivastava and another, on the facts of the case it was held that the allegations made in the F.I.R do not constitute any offence of cheating or forgery and as such the proceedings amounts to abuse of process of Court.