B GOPALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 482 Cr.P.C to set aside the order dated 20.07.2007 passed in CRP.No,28 of 2007 by the Additional District and Sessions Judge and Presiding Officer, Special Court for E.C. Act Cases, Coimbatore and to direct the Judicial Magistrate No.II to implead the above said persons. The petitioner has filed the above Criminal Original PETITION No,27231 of 2007 to set aside the order dated 20.07.2007 passed in CRP.No,28 of 2007 by the Additional District and Sessions Judge and Presiding Officer, Special Court for E.C. Act Cases, Coimbatore and to direct the Judicial Magistrate No.II to implead the above said persons.

(2.) THE petitioner has filed C.M.P.No,634 of 2007 in C.C.No.142 of 2002 to implead the below mentioned persons as accused namely, 1) Prasad Iyer, Financial Consultant, (2) Suresh Babu, (3) Daniel, (4) Ratnakumar, (5) Abdul Mohideen, and necessary parties in this case and order them to be brought before this Court and deal with them according to law and punish them for the offences committed by them.

(3.) THE C.M.P.No,634 of 2007, after contest, was dismissed by the learned Magistrate No.II, Coimbatore. Aggrieved by this order passed in C.M.P.No,634 of 2007 in C.C.No.141 of 2002 dated 16.02.2007, by the learned Judicial Magistrate No.II, Coimbatore, the petitioner had filed a revision petition in C.R.P.No,28 of 2007. THE learned Additional and District Sessions Judge dismissed the C.R.P.No,28 of 2007 on 20.07.2007 and confirmed the order of the learned Magistrate passed in C.M.P.No,634 of 2007 in C.C.No.141 of 2002, dated 16.02.2007.