C.SUNDARAM Vs. STATE

JUDGEMENT

(1.) The revision petitioner herein is arrayed as an accused in three different cases along with few other persons. He has now come forward with three separate revisions challenging the orders passed by the TNPID Court, Coimbatore in three unnumbered Crl.MPs in C.C.No.34/2013, C.C.No.36/2013 and C.C.No.35/2013, all dtd. 28/10/2021.

(2.) A certain M/s.Jenith Herbals (A1), stated to be an unregistered firm (in law it should be considered as an association of persons) and its affairs are under the control of one Jagadeesan (A2). The allegation is that many have made deposits in M/s.Jenith Herbals, for mobilising which, Jagadeesan had engaged several canvassing-agents. Ultimately, when the depositors wanted their money back, Jagadeesan could not make any payments.

(3.) A2-Jagadeesan has since absconded, consequent to which, the case against A1 and A2 split up, and the split-up cases are pending in C.C.No.10/2021, C.C.No.11/2021 and C.C.No.12/2021.