SHRI KANT TRIPATHI,J. - (1.) REJOINDER affidavit filed on behalf of the applicant is taken on record.
(2.) HEARD Mr. Ajal Krishna for the applicant and Sri Dharmendra Singhal for the respondent No.2 and learned A.G.A. for the respondent No.1 and perused the record. This is an application under section 482 Cr.P.C. for quashing the proceedings of Complaint Case No. 167 of 2008 (Oriental Ceramics and Industries Ltd. Vs. Prasanna Kumar Dash), under section 418 I.P.C., pending in the Court of Chief Judicial Magistrate, Bulandshahar.
(3.) IT appears that the respondent No.2, Oriental Ceramics and Industries Ltd. filed a complaint against the applicant in the Court of Chief Judicial Magistrate, Bulandshahar with the allegations that the applicant entered into an agreement with the respondent No.2 on 26.09.2005, according to which, the applicant was sent to Italy for a training at the expense of the respondent No.2. During the training the respondent No.2 spent a huge amount on the applicant. It is also alleged that the applicant had agreed that he would serve for about three years under the respondent No.2 so that the skill and knowledge acquired by him in the training may be utilised by the respondent No.2 for upliftment of its business but the applicant dishonestly left the job and took away the relevant papers relating to drawing design technology. The learned Chief Judicial Magistrate examined Sri Gurwinder Singh Bhatia, the Deputy General Manager of the respondent No.2 under section 200 Cr.P.C. and also held an inquiry under section 202 Cr.P.C. and recorded the statement of P.W.1 Subodh Sharma. On the basis of the materials collected under section 200 and 202 Cr.P.C. the learned Chief Judicial Magistrate, Bulandshahar passed the order dated 03.04.2008 issuing a process to the applicant in respect of the offence punishable under section 418 I.P.C.;