DHANA LAXMI MAHADEV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed seeking to quash proceedings in CC No.1090 of 2016 on the file of XXV Metropolitan Magistrate, Kukatpally, Miyapur, Cyberabad.

(2.) The case against the petitioner is that she joined as servant maid in the house of L.W.1/complainant ten years prior to the complaint in question. It is stated by the complainant that she is the founder of M/s.Mirrors Saloon and Spa, which is a proprietary concern and doing business in the Jubilee Hills area. The said firm renders services of beauty care. Several employees were trained by the complainant firm and in the said process, huge expenditure was incurred every year only for the purpose of training the employees. The defacto complainant has employed nearly 150 employees in his organization after training them.

(3.) It is alleged that the petitioner was trained with international standards and also sent to International training at London and Singapore. The service contract agreement was entered into for a period of two years and also extended from time to time. However, the petitioner with the help of her husband and one Sudha conspired and started tarnishing the image of the defacto complainant. Further, they set up their own business in beauty care in Madhapur. The petitioner and another namely Sudha, who are her employees stopped attending to their duties and also filed two complaints viz., FIR No.540 of 2014 and FIR No.539 of 2014 against defacto complainant and also threatened to file private complaint under SCs and STs (POA) Act. The petitioner, though trained by the defacto complainant with the hope that she would serve the said firm and also entered into an agreement for serving the firm for a period of two years, however established her own beauty salon. The petitioner was indulging in pressure tactics to squeeze money from her and also defaming her in the society. For the reason of false promises made to serve the defacto complainant firm and making defacto complainant invest huge amounts in her training, amounts to cheating and misappropriation. Accordingly, on the basis of the complaint lodged by the defacto complainant, police filed charge sheet for the offences under Ss. 408 and 506 of IPC.