N. MANOGAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been filed by the Appellant(s) assailing the correctness of a decision of the Madras High Court (the "High Court") dtd. 13/9/2021, setting aside an order dtd. 24/10/2019 passed by the Ld. XIV Metropolitan Magistrate, Egmore, Chennai (the "Trial Court") whereunder, the Trial Court rejected the application instituted by the Complainant under Sec. 216 read with Sec. 319 of the Code of Criminal Procedure, 1973 (the "CrPC") seeking (i) the summoning of; and (ii) the impleadment of the Appellant(s) as accused person(s) in connection with Case Crime No. 7243 of 2018 under Sec. (s) 452, 294(b), 323 and 506(1) of the Indian Penal Code, 1860 (the "IPC") (the "Impugned Order").

(3.) The brief fact(s) culled out of the record are as follows: