ANAND PURUSOTHAMAN Vs. STATE

JUDGEMENT

(1.) The second accused in C.C.No.3816 of 2016 on the file the learned XI Metropolitan Magistrate Court, Saidapet, Chennai is the revision petitioner before this Court as against the dismissal of his discharge petition filed under Section 239 of Cr.P.C. in Crl.M.P.No.3911 of 2016 dated 10.07.2017.

(2.) The case of the prosecution is that the Defacto-complainant (i.e.) the 2nd respondent herein is working as Assistant Manager, Administration of M/s.Photon Infotech Private Limited, filed a complaint against the petitioner herein and 6 others alleging that the 1st accused namely Thennavan Asaithambi, a former employee of the Defacto-complainant company, by colluding with the petitioner/A2 involved and thereby committed the offence of data theft of the datas belong to the defacto complainant's company and illegally transferred the same to the second accused company namely M/s.Payoda Technology Company, which is a business competitor of the defacto complainant.

(3.) The accused hence involved in Criminal breach of Trust and thereby cheated the defacto complainant company. Out of the above illegality, the defacto complainant suffered a loss to the tune of Rs.10 Crores. Thus due to the above wrongful loss caused to the defacto complainant and wrongful gain to the 2nd accused by the said Thennavan Asaithambi, the above complaint was lodged.