J M ARUMUGAM Vs. STATE

JUDGEMENT

(1.) IN all these criminal miscellaneous petitions in the unnumbered criminal revision petitions, the question of law involved is one and the same, hence, all the petitions were heard together and common order is being passed.

(2.) THE petitions have been filed by the third parties in M.P. No.1 of 2008 in Crl. R.C. SR. No.13036 of 2008, M.P. No.1 of 2008 in Crl. R.C. SR. No.13038 of 2008, M.P. No.1 of 2008 in Crl. R.C. SR. No.13040 of 2008, M.P. No.1 of 2008 in Crl. R.C. SR. No.13042 of 2008, M.P. No.1 of 2008 in Crl. R.C. SR. No.13044 of 2008 and M.P. No.1 of 2008 in Crl. R.C. SR. No.48000 of 2008 under Section 482 of the Code of Criminal procedure, seeking an order to accept the cause title of the petitioners, whereby permitting the third parties, to maintain criminal revision petitions against the order of discharge passed by the Court below.

(3.) THE main point for determination is whether the third parties can maintain the criminal revision petitions against the order of discharge passed in favour of the accused by the Court below.