S.P.ARUNKUMAR Vs. STATE

JUDGEMENT

(1.) The Petitioner has focused the instant Criminal Revision Petition before this Court as against the order dated 28.05.2015 in Cr.M.P.No.1115 of 2013 in C.C.No.16 of 2012 passed by the Learned Special Judge, Special Court under TNPID Act cases, Coimbatore.

(2.) The Learned trial Court, while passing the impugned order in Cr.M.P.No.1115 of 2013 in C.C.No.16 of 2012 dated 28.05.2015 in Cr.No.2 of 2012 (filed by the Petitioner/A4 under Section 227 Cr.P.C., praying for Discharge) at paragraph 8 inter -alia had observed that "... Canvassing persons are also responsible for the affairs of the Company of Firm. Hence, considering the materials on record and available evidences, it is not a fit case to discharge the Accused" and resultantly, dismissed the Petition.

(3.) Challenging the dismissal order dated 28.05.2015 in Cr.M.P.No.1115 of 2013 in C.C.No.16 of 2012 passed by the trial Court, the Petitioner/A4 has preferred the present Criminal Revision Petition before this Court contending that the trial Court should have seen that the Petitioner/A4 was not in -charge of day -today administration of the Company, as he was to collect only the deposits, on the instructions of the Management.