BOMBAY COLOUR AGENCY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in all these criminal petitions are one and the same, they are being heard together and being disposed of by way of this common order.

(2.) These Criminal Petitions are filed seeking to set aside the order dtd. 19/11/2024 passed in Crl.M.P.Nos.30, 33, 28 and 32 of 2023 in C.C.Nos.204885, 204894, 205248 and 204895 of 2018, respectively, by the learned XVI Additional Judge-cum-XX Additional Chief Judicial Magistrate, City Civil Court, Secunderabad.

(3.) The brief facts of the cases are that the petitioner/complainant in all the cases had filed petitions, respectively, under Sec. 319 Cr.P.C. seeking to include Mr. Arun Kumar Agarwal, Executive Director of the accused company, as accused No.3 in the original complaint filed under Sec. 138 of the Negotiable Instruments Act, stating that though notices were issued to both the Managing Director and Executive Director before filing the complaint, they were not made parties in their personal capacities, and that since the Executive Director had signed the cheque on behalf of the company, he was a necessary party for adjudication.