VAIDYANATHAN DEEKSHATHAR Vs. T. RAMADOSS, ADVOCATE, MAYILADUTHURAI

JUDGEMENT

(1.) THE accused in C.C. No. 471 of 1988 on the file of Judicial I Class Magistrate, Chidambaram, has filed this petition under S. 482 Cr.P.C. praying to call for the records in the above case and quash the proceedings in pursuance of the order passed on 21.6.1988.

(2.) SHORT facts are: The respondent has filed a private complainant against the petitioner under Ss. 5 and 6 of the Child Marriage Restraint Act, 1929, (which I shall hereinafter refer to as the 'Act'). On 21.6.1988, learned Magistrate had made an endorsement as follows: -

(3.) I have carefully considered the submission made by learned counsel for the petitioner. In the complaint itself, the prayer reads as follows: -