J.K. PANTHAKI Vs. BABU VERGHESE AND ANOTHER

JUDGEMENT

(1.) THIS is an application filed Under Section 482 CrPC praying for this Court to permit the petitioner to amend the petition as follows:

(2.) IT is contended in the petition that this Court by order dated 10.08.2001 was pleased to stay further proceedings in Crime No. 300/2001 on the file of the VI Addl. Chief Metropolitan Magistrate. The said order was communicated to the Trial Court. Inspite of that police have now filed a charge sheet before the Trial Court, which has been received by the Trial Court. The same is wholly illegal. Under these circumstances, the petitioner is constrained to seek amendment of the petition. If this petition is not allowed prejudice and hardship will be caused to the petitioner.

(3.) HEARD the learned Counsel for the petitioner as well as the respondent. The short question that arises for my consideration is that; Whether the petitioner is entitled to amend the petition?