TRANSACTION ANALYSTS Vs. MR. D DEVARAJ

JUDGEMENT

(1.) The petitioners have sought for quashing the order dated 25.06.2014 passed in C.C. No.16613/2014 by the V Additional Chief Metropolitan Magistrate, Bangalore City for registration of case against the petitioners for the offences punishable under Sections 420 and 506 read with Sec. 120-B of IPC.

(2.) Heard the learned Senior counsel appearing for the petitioners. Counsel for the respondent is absent. No representation.

(3.) The facts leading to this petition are that on the basis of the private complaint dated 26.2011 filed by respondent - complainant the learned 5th ACMM, Bangalore City has passed an order for registering the case for the offence punishable under Sections 420 and 506 read with Sec. 120-B of IPC. The allegations are that the first petitioner is a private limited company, petitioner Nos.2 to 5 are the directors of the said company. As per the agreement entered into between the company and the respondent - complainant he was entitled to a monthly remuneration of Rs. 60,000.00. But the company has failed to make the payment since the date of his appointment i.e., on 25.02008, thereby the petitioner Nos.2 to 5 have committed the offence punishable under Sections 420 and 506 read with Sec. 120-B of IPC.