DEEPCHAND VARMA Vs. STATE

JUDGEMENT

(1.) THE accused in C.C.4262 of 1991 on the file of X Metropolitan Magistrate, Egmore, Madras have filed this petition under Section 482 Criminal Procedure Code, praying to call for the records in the aforesaid case and quash the same.

(2.) THE respondent has filed the charge sheet against the petitioner, arraying them as accused 1 to 5. The allegations in it are briefly as follows:

(3.) IN the typed set, filed along with the petition, copy of the charge sheet is filed. It gives the names of the accused persons, names and addresses of the witnesses and the charge. In the charge, which is part of the charge sheet, the names of the accused are given in detail. The allegations against the accused which give rise to the offences alleged are all given in detail. Thereafter, the list containing the names of the witnesses with addresses and other particulars are given. Section 173(2) reads as follows: