C.P.YOGESHWARA Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) The petitioner is common in all these cases, so also the respondents. It is, therefore, the matters are taken up together and considered by this common order. For the sake of convenience facts pertaining to Criminal Petition No.8421 of 2022 are narrated.

(2.) The petitioner is before this Court calling in question order dtd. 8/7/2022 by which the XLII Additional Chief Metropolitan Magistrate at Bengaluru in C.C.No.30796 of 2021 allows an interlocutory application filed by the 1st respondent under Sec. 319 of the CrPC ordering impleadment of 2nd respondent/Megacity (Bangalore) Developers and Builders Limited as accused No.2 in the aforesaid proceedings. The numbers of the proceedings would vary in every case. But, the issue and the parties remain the same.

(3.) Heard Sri Kiran S.Javali, learned senior counsel appearing for the petitioner and Sri Madhukar Deshpande, learned Special Central Government Standing Counsel appearing for respondent No.1.