A.L. LAKSHMANAN Vs. K.N. PALANISAMY

JUDGEMENT

(1.) THIS revision has been preferred against the order passed in Cri.M.P.No.9271 of 2003 in C.C.No.178 of 2003 on the file of Judicial Magistrate No.1, Coimbatore.

(2.) THE said petition was filed before the learned Judicial Magistrate -1, Coimbatore for making corrections in the date of the promissory note as 2.9.2002 instead of 2.9.2000. The learned Judicial Magistrate has allowed the said petition permitting the complainant to make necessary corrections in the complaint regarding the date of the promissory note as indicated above which necessitated the accused to prefer this revision.

(3.) THE only point for determination in this revision is whether the trial Court has got inherent power to direct the complainant to make corrections in the averments made in the complaint, after taking cognizance of the complaint?