SURYA NARAYANAN Vs. M V VIJAYAN

JUDGEMENT

(1.) This revision is against the order of the learned XVIII Metropolitan Magistrate Saidapet, Madras, for the production of the records ordered under Section 91 of the Code of Criminal Procedure. The respondent herein is the complainant for the offences under Sections 461, 471, 474, Indian Penal Code read with Section 31 of Indian Penal Code. The first accused/first revision petitioner is employed as Personnel Manager in Hotel Chola Sheraton, Madras, whereas the second accused/second revision petitioner is the Senior Supervisor, Credit Department, in the same hotel. The respondent complainant was also working in the same hotel as Restaurant Cashier.

(2.) The private complaint of the respondent before the learned Magistrate is that the resignation letter dated nil was obtained from him under threat and coercion long back, by the management was pressed into service against him by these petitioners fabricating the same as a voluntary resignation letter given by the respondent herein to send him out. The respondent-complainant filed a petitioner under Section 91, Code of Criminal Procedure for production of certain documents by the persons mentioned in the list appended to the petition and the learned Magistrate has allowed for the production of these records by the persons mentioned in the list. As against this order, the accused have come forward with this revision.

(3.) When this matter was taken up the learned Counsel for the respondent was absent.