(1.) THE private complaint filed by one Sethuraman, the Respondent herein, which was taken on file in C.C. No. 4 of 2000 by the learned Judicial First Class Magistrate, Pondicherry for the offence under Sections 403, 406, 417 and 420 I.P.C., is sought to be quashed through this petition filed under Section 482 Code of Criminal Procedure by the accused J. Sekar, the Petitioner herein.
(2.) MR . Krishnaswamy, the learned Counsel for the Petitioner, while seeking for quashing of the above proceedings, would mainly rely upon the following three points:
(3.) ON the other hand, the learned Counsel appearing for the Respondent would, in reply, content that all the three points raised by the learned Counsel for the Petitioner are not valid, in view of the fact that the trial Court has got jurisdiction to try the offences alleged in the complaint, since the offences were committed in Pondicherry and the other provisions, such as Section 200 Code of Criminal Procedure and Section 62 Code of Criminal Procedure, have been complied with.