KUNCHI KRISHNA MOHAN Vs. SENTINI CERAMICA PVT LTD

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C. to quash the proceedings against the petitioners, who are A-8 to A-11 and A-15 in C.C.No.452 of 2003 on the file of the Court of the Judicial I Class Magistrate, Kaikaluru, for the offences punishable under Sections 448, 341 read with Section 34 IPC.

(2.) The relevant facts in brief are as follows :

(3.) The 1st respondent herein is the complainant in C.C.No.452 of 2003. In the complaint, it is stated that the petitioners herein along with the police officers trespassed into the factory premises of the complainant and forcibly took away some important files and documents. When the complainant and his men objected, the accused forcibly pushed them away and thereby committed the offences as stated supra.