(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in C.C. No.358 of 2018, pending on the file of the I Additional Chief Metropolitan Magistrate, Nampally, Hyderabad. The petitioner herein is sole accused in the said C.C. The offences alleged against him are under Sections 354 and 506 of IPC.
(2.) Heard Mr. A. Satya Prasad, learned senior counsel representing Mr. Ravichandra Bejjaram, learned counsel for the petitioner, and the learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State. Despite service of notice, there is no representation on behalf of respondent No.2 - de facto complainant.
(3.) The allegations against the petitioner herein are that he has joined in the Security Printing Press, Khairatabad, Hyderabad, as System Supporter in Computer Section on Outsourcing. The Outsourcing agreement was for a period of 85 days initially and the same has to be renewed from time to time basing on the performance of the petitioner. His outsourcing agreement was not renewed from June, 2017.