SELVAKUMAR U Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have sought to quash the FIR and the charge sheet in Crime No.287/2015 for the offences punishable under Section 66 (C) of the Information Technology Act, 2008 and Section 406, 420 r/w 34 IPC.

(2.) Heard the learned counsel for petitioners, the learned counsel for respondent No.2, and the learned SPP-II for the State.

(3.) The respondent No.2 through its Managing Director lodged a complaint against the petitioners herein alleging that during their tenure of service under respondent No.2-Company, between July' 2012 and 14.03.2013, the petitioners herein committed theft of data of the Company and used the same for formation of their own Company and in the process caused loss of Rs.32 Lakhs to the second respondent-Company. After conducting detailed investigation, charge-sheet has been laid for the above offences against the petitioners.