P LALITHA Vs. PUSHPA DEVI

JUDGEMENT

(1.) THIS Criminal Original Petition is filed by the petitioner/accused to quash the proceedings in CC.No.12686/2004 on the file of the learned Metropolitan Magistrate VIII, George Town, Chennai.

(2.) THE brief facts, which are essential for the disposal of this Criminal Original Petition, are as follows:-

(3.) PER contra, Mr.N.S.Sivakumar, the learned counsel for the respondent would contend that this court in exercising its jurisdiction under Section 482 of Code of Criminal Procedure cannot probe into the truthfulness or otherwise of the allegations made in the complaint and proceed to analyse the materials which are produced in support of the allegations and more particularly, this court cannot look into the materials produced by the accused at this stage.