RITHESH BAWRI Vs. DALMIA BHARATH (LTD)

JUDGEMENT

(1.) The petitioners filed petitions under Section 202 of Cr.P.C, in C.M.P.Nos. 925, 1665 and 1666 of 2019 on the file of the learned Judicial Magistrate, Lalgudi. The petitions were dismissed by the learned Judicial Magistrate on 27.12.2019. Against that order, the petitioner have preferred these Criminal Revision Cases.

(2.) On the side of the petitioners, it is stated that two private complaints were filed by the complainant/first respondent under Section 200 of Cr.P.C, for an alleged offence under Sections 34, 120(b), 499, 500 and 503 of IPC and the cases were taken on file as C.C.No.22 and 23 of 2017 respectively. The petitioners preferred a petition in Crl.O.P.No. 11759 of 2017 before this Court and the same was dismissed. Against the dismissal order, the petitioners filed a Special Leave Petition inSLP.No.2432of2019.

(3.) Though Special Leave Petition was dismissed, the Hon'ble Supreme Court has given liberty to the petitioner by observing as follows: "all the rights and contentions of the parties are kept open". As the petitioners are entitle to contest their case, they filed these petitions under Section 202 of Cr.P.C.