SUMA Vs. S.G. GUNJATI TRADERS

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 25/8/2022 by which the Court of Sessions rejects Criminal Revision Petition No.49/2022 affirming the order passed in C.C. No.331/2020.

(2.) Heard the learned counsel for the parties.

(3.) The petitioners and the respondent have a transaction. In furtherance of the said transaction, the petitioners appear to have issued certain cheques. The cheques having been dishonoured leads the complainant to the concerned Court by invoking Sec. 200 of Cr.P.C. during the pendency of the proceedings. The complainant gets to know that the signatory of the cheque is the 1st petitioner and not the 2nd petitioner and therefore, files an application before the concerned Court under Sec. 319 of Cr.P.C. seeking to implead the signatory of the cheque that is objected to by the 2nd petitioner and the objections are held to be unsustainable and the application under Sec. 319 of Cr.P.C. is allowed.