A BALASUBRAMANIAM Vs. STATE

JUDGEMENT

(1.) A. Balasubramaniam, the petitioner herein is the first accused in C.C. No. 7053 of 1996 on the file of the Court of IX Metropolitan Magistrate, Chennai.

(2.) The petitioner along with four others were charge sheeted by the respondent-police for the offences under Ss. 498(A) and 406, IPC and Ss. 3(1), 4(1) and 6(1) of the Dowry Prohibition Act. On service of summons on the petitioner (A1), he filed a petition in Crl. M.P. No. 929 of 1997 under S. 319 Cr. P.C. to implead one Krishna Raj, witness No. 2, the father-in-law of the petitioner stating that since the statements under S. 161, Cr. P.C. made by the wife, witness No. 1 and the father-in-law Krishna Raj, witness No. 2 would reveal that the said Krishna Raj gave 50 sovereigns of jewels as dowry to A1 to A3 on the date of marriage, the witness No. 2 also has to be arrayed as an accused under S. 3(1) of the Dowry Prohibition Act by which giving of the dowry is an offence.

(3.) On hearing the counsel for the parties, the trial Court dismissed the said petition holding that there is no merit in the said prayer. As against this order, the petitioner has filed the revision before this Court.