PRINCES FRANKLYN Vs. D. BABU

JUDGEMENT

(1.) HEARD . Perused the records.

(2.) THE present petition is filed for quashing of the entire proceedings in CC No. 18976/2009 pending on the file of the VIII Addl. CMM, Bangalore, which is registered for the offence punishable under Section 468, 471, 420, 201 of IPC.

(3.) LEARNED counsel for the respondent strenuously contends that the contentions taken up by the petitioner's counsel are only irregularities in following the procedure and no illegality has been committed by the learned Magistrate. Therefore, he contends that those irregularities are curable in nature. Therefore, on those grounds, the proceedings cannot be quashed. He further submitted that the complaint averments and the statement made by the witnesses clearly discloses the commission of the offence by the accused. Therefore, issuance of process by the Trial Court is in accordance with law and the same does not call for any interference at the hands of this Court particularly u/s. 482 of Cr.PC.