CLINT Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973. Accused Nos.2 to 5 in C.C.No.592/2020 pending before the Additional Chief Judicial Magistrate Court (Economic Offences), Ernakulam are the petitioners and they seek quashment of the said proceedings.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor in detail. Although notice served upon the 2nd respondent, she did not turn up.

(3.) The prosecution case is that at about 14.10 hours on 4/3/2019 accused Nos. 1 to 5, who are the officials of Matrimony.com compelled the defacto complainant, who was working as State Head in the same concern to resign and leave the job, after wrongfully restraining her and threatening her. Thereby the petitioners/accused Nos. 1 to 5 alleged to have committed offences punishable under Ss. 341 and 506 (i) read with Sec. 34 of the Indian Penal Code, 1860 (for short 'the IPC').