Kurian Joseph, J. - (1.) Leave granted.
(2.) The Appellant is before this Court, aggrieved by the impugned order passed by the High Court, whereby his prayer for intervention under Section 482 Cr.P.C. has been declined.
(3.) Criminal proceedings have been initiated against the Appellant under Section 406 read with Section 420 IPC. When the matter came up before this Court, we directed the Appellant to deposit Rs. 1,50,000/- (Rupees One Lakh and Fifty Thousand), which is little more than the amount involved in the alleged transaction. That amount has been deposited.;