A.K.ALVA Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) This Criminal Revision is filed against the order of dismissal, dated 29.06.2018, passed by the learned XI Additional Special Judge (for CBI Cases), Chennai, in Crl.M.P.No.5108 of 2016 in C.C.No.32 of 2008.

(2.) The case of the petitioner is as follows:-

(3.) The learned counsel appearing for the petitioner submitted that at the relevant point of time, the petitioner was working as Assistant General Manager. The second respondent was working as Senior Branch Manager and both were acting in the role of preparation of notes for issuance of D.Ds. in favour of A5 Company. The Internal Vigilance Report dated 17.02.2006 clearly shows about the involvement of the second respondent/P.W.2 and P.W1 and the second respondent/P.W.2 have committed the irregularities along with others, who were In-charge of the Company affairs. The authorities of the Company have also categorically held against the second respondent/P.W.2 and hence, it is necessary to implead the second respondent/P.W.2 as one of the accused in the aforesaid crime.