S DHARMAR Vs. STATE

JUDGEMENT

(1.) Cr.M.P.No.5132 of 1985 is a petition filed by three petitioners who are accused of an offence punishable under section 302, Indian Penal Code. According to the prosecution, the wife of the second petitioner met with death under suspicious circumstances and petitioners 1 to 3 have been arrested in connection with the death of second petitioner's wife Porkodi.

(2.) Cr.M.P.No.5221 of 1985 is a petition filed by one S. Dharmar, deceased Porkodi's father's brother for impleading himself as a party to the bail application. According to the averments in the affidavit, it is he who brought her up and got her married.

(3.) The question that arises for decision is whether Cr.M.P.No.5221 of 1985 is sustainable. Mr. Karpagavinayagam, learned Counsel for the three accused, opposes the said petition on the ground that there is no provision of law by which interested parties can get themselves impleaded in criminal proceedings and such a procedure will give rise to endless complications in the matter of administration of criminal law.