MAILSAMI Vs. STATE

JUDGEMENT

(1.) The accused in C, C. No, 1376/90 on the file of Judicial Magistrate, Palani, has filed this petition under Section 482, Cr.P.C. praying to call for the records in the above case and quash the same.

(2.) Short facts are: The respondent has filed the charge sheet against the petitioner for offence under Section 417, I.P.C. on the allegations that 10 months prior to 15-6-90, at Andinaickanvalasu village, the accused and victim Minnalkodi loved each other that accused had sexual intercourse with Minnalkodi with her consent by promissing her that he would marry her and Minnalkodi became pregnent and thereafter the accused refused to marry her and thus cheated her.

(3.) Mr. Hajee P. K. Jamal Mohamed, the learned counsel appearing for the petitioner, would submit that