N KARTHIKEYAN Vs. ARUNA JAIN

JUDGEMENT

(1.) The Criminal Revision has been filed against the Judgment dated 08.06.2012 passed in C.M.P.No.146 of 2010 in C.C.No.323 of 2008 on the file of the learned Judicial Magistrate No.II, Erode.

(2.) Though Notice was served to the respondents, none appeared on behalf of the respondents. The first respondent herein filed a complaint under Section 200 of Cr.P.C. for offence under Section 138 and 142 of Negotiable Instrument Act, read with Section 212 and 420 of IPC before the learned Judicial Magistrate No.2, Erode against the second and third respondents in C.C.No.323 of 2008. During the pendency of the complaint, the first respondent filed a petition in C.M.P.No.146 of 2010, to implead the third petitioner herein as a respondent in C.C.No.323 of 2008. After filing of counter and hearing both sides, the learned Magistrate allowed the petition and impleaded the revision petitioner as third respondent herein in the above said C.C.

(3.) Aggrieved against the above said order dated 08.06.2012 passed by the learned Judicial Magistrare No.2, Erode, the petitioner has preferred the present revision before this Court.