USHA PADMINI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 2 in C.C.No.30280/2015 on the file of the Chief Metropolitan Magistrate at Bengaluru have sought to quash the said proceedings registered against them for the offences punishable under Sec. 354A, 504 read with sec. 34 of Indian Penal Code.

(2.) Heard learned Senior Counsel appearing for the petitioners, respondent No.2 - party-in-person and learned SPPII on behalf of respondent No.1 - State in both the petitions.

(3.) The respondent No.2 was working as a Technical Specialist in Alcatel-Lucent Technologies India Ltd., since 16/2/2015. Accused No.1 Sri.Sumanta Banerjee was the Technical Manager and accused No.2 Smt.Usha Padmini was the Director of the said Company. Accused No.1 was the reporting authority of respondent No.2.