KUNCHI KRISHNA MOHAN Vs. SENTNI CERMICA PVT LTD

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C. to quash the proceedings aga nst 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: 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.

(3.) The case of the petitioners-A8 to A-11 and A-15 is that the present complaint has been filed as a counter blast to C.C.No.759 of 2003 on the file of the Court of the IV Metropolitan Magistrate, City Criminal Courts, Hyderabad. The above C.C.No.759 of 2003 was taken on file on the basis the complaint filed by A-2 in the present C.C.No.452 of 2003, against the complainant company and two others. In that criminal case viz. C.C.No.759 of 2003, a search warrant has been issued by the learned IV Metropolitan Magistrate, Hyderabad, authorizing the Station House Off cer, P.S. Abid Road, Hyderabad to search the factory The relevant portion of the search warrant is as follows: