DIVYAJOT SINGH JENDU Vs. MANIKARAN ANALYTICS LIMITED

JUDGEMENT

(1.) The petitioner an ex-employee of the complainant has preferred this revisional application under sec. 482 of the Code of Criminal Procedure, 1973 praying for quashing of the proceedings in Complainant case A.C. No. 711 of 2016 (T.R No. 105/2016) under sec. 420 and 406 of the Indian Penal Code, 1860 pending before the court of Learned Judicial Magistrate, 6th Court at Alipore, South 24 Parganas.

(2.) A brief profile of the petitioner 's case is that he is a permanent resident of Delhi and was selected for his employment under the opposite party/ Company as a 'Wind Resource Analyst ' at Delhi and an offer letter dtd. 4/3/2014 was sent to him through e-mail, whereby the petitioner was required to serve the company for a minimum period of one year and on condition that if any dispute arose between the company and the petitioner, it will be within the jurisdiction of the Courts at Ranchi.

(3.) Petitioner on the basis of the appointment letter joined the Opposite Party company on 7/4/2014 at Delhi. The petitioner worked at the company 's Delhi office and was never posted at any other office of the company. It is the case of the petitioner that no laptop was provided to him by the company and only a desktop computer was provided at his office. After one year five months and one day of service the petitioner resigned from the Opposite Party company on 8/9/2015 by sending an e-mail. On mutual consent the service of the petitioner was extended up to September 26/9/2015.