- (1.) THIS petition filed under Article 226 of the Constitution of India and under section 482 of the Code of Criminal Procedure 1973, ( the Code for short)seeks quashing of investigation in respect of the complaint bearing C. R. No. 40 of 2001 filed by respondent no. 3 ( the Complainant for short) Ms. Chetana Yashwant vyas at Worli Police Station, Mumbai. It also seeks an order retraining the investigating agency from taking any further steps in respect of the said complaint.
(2.) PETITIONER No. 1 is the Director - Personnel of siemens Ltd. ( the Company for short ). Petitioner No. 2 is its Senior Manager - Personnel and petitioner No. 3 holds the post of General Manager - Legal in the Company.
(3.) RESPONDENT No. 1 is the Deputy Commissioner of police, Zone-3, Mumbai. Respondent No. 2 is the Inspector of police attached to Worli Police Station, Mumbai.;