MUNUSAMY Vs. PERUMAL DHANALAKSHMI ALIAS SANTHRABAI

JUDGEMENT

(1.) THE petitioner Munisamy is an accused in a complaint filed by the respondent Mrs. Perumal Dhanalakshmi for the of fences punishable under Sections 441, 448 and 511 of Indian Penal Code in STR No. 212 of 1995 on the file of the Chief Judicial Magistrate, Pondicherry.

(2.) ON service of summons in the above complaint, the petitioner filed a petition before the lower court in Crl.M.P. No. 518 of 1996 requesting the lower court to dismiss the complaint under Section 204(2) of the Code of Criminal Procedure. On hearing both the parties, the lower court dismissed the said petition, holding that the complaint was validly made. Hence, this revision.

(3.) SECTION 204 provides thus: