S. KRISHNAMURTHY Vs. STATE

JUDGEMENT

(1.) PETITIONER seeks a direction to the first respondent to register a case on the basis of his complaint dated 31.12.2013.

(2.) HEARD learned counsel for petitioner, learned Additional Public Prosecutor and learned counsel for second respondent.

(3.) MR .Krishna Srinivasan, learned counsel for second respondent company, mentioned the matter before this Court on 26.02.2014 informing that the second respondent company and its officials would be put to great and grave prejudice if a case is registered on the complaint of the petitioner, since the petitioner was no more than a disgruntled past employee. Presently, Mr.Krishna Srinivasan, learned counsel, has demonstrated that the petitioner had put in his papers under letter of his own hand dated 14.12.2013 before preference of the complaint dated 31.12.2013.