RAGHU @ A R RAGHURAJ Vs. MERIDIAN APPARELS LIMITED

JUDGEMENT

(1.) The revision petitioner herein is the accused in C.C.No.1 of 2016 on the file of the learned Judicial Magistrate No.I, Tirupur. The respondent herein is the complainant.

(2.) Mr.R.Sathish Kumar,learned counsel takes notice on behalf of the respondent.

(3.) According to the respondent/Company, the revision petitioner/accused is employed under the respondent/de facto complainant and he was allotted a quarters and due to the misconduct, he was dismissed from service and hence, the respondent has sought for eviction of the revision petitioner/accused from the quarters. As the revision petitioner/accused refused to do so, the respondent has filed a private complaint under Section 630 of the Companies Act, 1956 r/w. Section 200 of Cr.P.C. After observations of the formalities for the private complaint, the learned Judicial Magistrate No.I, Tiruppur has taken the case on file and numbered as C.C.No.1 of 2016.