TARANG NARESHCHANDRA JAIN Vs. MODHUR RAMAYYA VENKATRAMAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally.

(2.) A criminal case was instituted on basis of F.I.R. lodged by the Deputy Manager (H.R.D.) of a private limited company. The F.I.R. purports to show that respondent No.1 was employed as Vice President (Operations) in the Company and was provided with a car vehicle, a laptop and Cell phone. Though he resigned the post on 13.4.2006, yet he did not return the vehicle, laptop and the cell phone in spite of demand notice served on him. He replied, on the other hand, that he was entitled to recover certain amounts from the Company.

(3.) In the criminal case i.e.R.C.C.No.361 of 2006, examination of the respondent No.1/accused under Section 313, Cr.P.C. was over on 31.10.2007. He admitted the fact that the vehicle, laptop and cell phone were given to him by the Company. He, however, asserted that his amount was due from the Company in respect of one month s pay in lieu of the notice and moreover, that of the charges of T.A. and D.A. etc.