D GANESAN Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 482 Cr.P.C to call for the records and quash the charges framed in C.C.No,52 of 2001 on the file of the Chief Judicial Magistrate, Pondicherry. The petitioner/accused has filed the above Criminal Original PETITION to call for the records and quash the charges framed in C.C.No,52 of 2001 on the file of the Chief Judicial Magistrate, Pondicherry.

(2.) THE petitioner contended that the respondent/complainant has filed the above C.C.No,52 of 2001 against the petitioner on a private complaint filed by a defacto complainant/intervener herein, for an alleged offence under Section 409 of IPC. THE learned Magistrate ordered to investigate the complaint filed as per section 156(3) of Cr.P.C.

(3.) THE complaint was suo motu transferred the case to Chief Judicial Magistrate from the Court of Judicial Magistrate No.II on 07.08.2003, where the charges were framed against the accused only for the offence punishable under Section 409 IPC.