BERNARD GEORGE Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the first information report in Crime No.410 of 2019, on the file of the first respondent.

(2.) The petitioner was arrayed as an accused in Crime No.410 of 2019 for the offences punishable under Sections 294(b) and 506(i) of IPC and Section 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 2002, based on the complaint given by the second respondent herein.

(3.) The case of the prosecution is that the 2nd respondent/defacto complainant is working under the petitioner in an IT Company in the name and style of Next Techno Enterprises, Coimbatore. While the 2nd respondent got a better job in some company, he decided to quit the petitioner's company and sent his resignation through email. On receipt of the resignation, it is alleged that petitioner behaved rudely with the defacto complainant and also not provided him with relieving letter, experience certificate and also his provident fund. It is alleged that the petitioner has behaved similarly with the few other employees also. Hence, the 2nd respondent lodged a complaint before the 1st respondent and a case was registered as against the petitioner in Crime No.410 of 2019.