REV. S. IMMANUEL DEVAKADATCHAM Vs. D.S. LUTHER

JUDGEMENT

(1.) The petitioners are A1 and A2 in a private complaint filed by the respondent for the offence under Sections 499 and 500 of IPC and the same is taken on file as C.C. No. 6040 of 2013, pending on the file of XVIII Metropolitan Magistrate Court, Saidapet.

(2.) During pendency of this petition, the 2nd petitioner has filed Crl.M.P. No. 1135 of 2019 to transpose the 1st petitioner as 2nd respondent/accused No. 1. Since the 1st petitioner had retired from his designated post as Bishop and prefers to make his submissions and arguments in the capacity of party in person. This Court by order dated 25.01.2019 transposed the 1st petitioner as 2nd respondent.

(3.) The gist of the case is that the 1st respondent is a member of St. George's Cathedral Trust, previously he was a principal of D.B. Jain College, Chennai and a professor of English language and earned respect among students, staffs and others, he rendered yeomen service to the Cathedral Church and served as Pastorate Committee member, Secretary of the Pastorate Committee, Madras Diocesan Council Member and was appointed as Trustee of the St. George's Cathedral Trust in 1999 hereinafter referred as Trust and has been functioning as its Secretary Trust from 2000.