V.RAMASUBRAMANIAN, J. - (1.) Aggrieved by the refusal of the High Court to quash a First Information Report (FIR for short) registered against them for the offences punishable under Sections 34, 471, 468, 467, 420, 419 and 406 IPC, the petitioner has come up with the above Special Leave Petition.
(2.) We have heard Dr. Abhishek Manu Singhvi, learned senior counsel appearing for the petitioner. Mr. Maninder Singh, learned senior counsel appears for the 3rd Respondent, who is the de facto complainant.
(3.) The petitioner is a Company headquartered in Pune and is engaged in the business of manufacture, import and sale of passenger vehicles in India. It is claimed that the petitioner has been formed by the amalgamation of three Companies by name Skoda Auto India Private Limited, Volkswagen India Private Limited and Volkswagen Group Sales India Private Limited. The petitioner claims that they are responsible for the business operations of five automobile brands namely, Skoda, Volkswagen, Audi, Porsche and Lamborgini.;