R SEKAR Vs. NARAYANAN

JUDGEMENT

(1.) PETITION under Sec.482, Crl.P.C, praying for impleading the petitioner as a respondent in Crl.M.P.No.19321 of 1990.

(2.) THE allegations in the petition are briefly as follows: On the complaint preferred by the petitioner as the Manager of M.O.H.(P) Ltd., Karaikkal, the Inspector of Police, Karaikkal filed case against Velmurugan and respondents 1 and 2 in CC.No.11 of 1989 on the file of the Judicial First Class Magistrate, Karaikkal for criminal breach of trust, cheating and other offences. THE aforesaid company is the real aggrieved party and the petitioner is its representative. Now accused 2 and 3 in the above case have filed Crl.M.P.No. 19321 of 1990 to quash the criminal proceedings initiated against them. THE petitioner being the complainant, should be given an opportunity of being heard before any final order is passed in Crl.M.P.No.19321 of 1990 and hence he is to be impleaded as a respondent. Hence the petition.

(3.) IN view of the above, the petitioner is allowed as stated hereunder: The petitioner shall be impleaded as a respondent in Crl.M.P.No.19321 of 1990 for the limited purpose of hearing him at the time of final disposal.