YOGESH VASHISTH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has challenged order dated 22.09.2011, passed by Civil Judge Junior Division/ Judicial Magistrate, Hardwar, in Criminal Complaint Case No. 124 of 2011, Yogesh Vashisth v. Ram Kumar and others.

(3.) HOWEVER , this court in its jurisdiction under section 482 of Cr.P.C., has inherent jurisdiction to pass any order to secure the ends of justice. Therefore, in the above circumstances of the case, this petition under section 482 of Cr.P.C., is summarily disposed of with the observation that the present petitioner (complainant) is allowed to make correction in the criminal complaint before the trial court relating to the parentage of the accused named in the criminal complaint.