SUNIL MENON Vs. RAMESH CHELLIAH

JUDGEMENT

(1.) This petition is filed under section 482 of Cr.P.C. seeking to quash the proceedings initiated against the petitioners in PCR.No.44/2016 pending on the file of the II Addl. City Civil and Sessions Judge, Bengaluru.

(2.) In the petition it is stated that petitioner No.1 is the Vice President of the Ensemble Engineering Department in a Company named Adva IT solutions Pvt. Ltd., (hereinafter referred to as "The Company"). He is the senior most employee of the Company. In terms of salary, he is the highly paid employee of the Company. Petitioner No.2 is the Senior Manager, Engineering Department. Petitioner No.3 is the Director of the Site Operations Department of the same Company.

(3.) It is further averred that respondent No.1 currently earns a pay of Rs.62,08,119/- p.a. The salary earned by respondent No.1 clearly depicts that respondent No.1 is being given fair treatment in the Company. It is stated that, on 12.7.2016, three women employees of the Company filed written complaints, alleging sexual harassment by respondent No.1. Pursuant to the said complaints, in terms of the mandate of the Company's Prevention of Sexual Harassment (POSH) Policy, Independent Committee was set up for resolution of the complaints.