SANDIP LAYEK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 with a prayer to set aside the entire criminal proceedings as well as the order taking cognizance dtd. 25/11/2024 passed by the learned Chief Judicial Magistrate, Dhanbad in connection with Dhanbad P.S. Case No.310 of 2023 corresponding to G.R. Case No.2149 of 2024 whereby and where under the learned Chief Judicial Magistrate, Dhanbad has taken cognizance of the offences punishable under Ss. 406 and 418 of the Indian Penal Code.

(3.) The brief fact of the case is that the petitioner was appointed as a Team Leader of Pathrough Software and Solutions Private Limited with the condition that in case the petitioner wants to work with different company, the petitioner will have to give two months' prior notice to his current employer but the petitioner left his employment with the informant even before the expiry of the notice period of two months, after giving notice.