MALATHY. S. B Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the FIR registered in Crime No.151 of 2023 for offences punishable under Ss. 306 and 34 of the IPC.

(2.) Shorn of unnecessary details, facts in brief, germane are as follows:

(3.) On 28/2/2023 the deceased submits his resignation in the online portal. It appears that the resignation comes to be accepted on 16/3/2023 and was notified by e-mail to the deceased. It appears that the resignation submitted by the deceased was withdrawn by him and sought to re-enter the Company. On his re-entry he was not accommodated in the place in which he was earlier working. However, given his work experience, the Human Resources Department initiated internal process towards evaluating the position that the petitioner would get and sought to give him position in a team based out of New Delhi. The deceased participates in that interview and seek that he may be given any position other than what was proposed. Subsequently, the 2nd petitioner conducts another round of interview on 19/5/2023 and at the request of the deceased the discussions about placement moved on to 22/5/2023. It is said that on 22/5/2023 and 23/3/2023 the deceased declines to attend the interview online. Therefore, the employment of the deceased remained in limbo.