E BALAJEE Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr. P. C, seeking a direction to call the records in C. C. No. 8707/1997 on the file of the Chief Metropolitan Magistrate, Egmore, Chennai and quash the charge sheet filed by the respondent in the said case as against the petitioner in AWPS Cr. No. 30/97.

(2.) THE petitioner averments are as follows:

(3.) THE learned counsel for the petitioner submits that, given the above factual circumstances, there is absolutely no possibility of the case pending against the accused ending in his conviction. Reliance is placed on the decision of the Hon'ble Karnataka High Court in Mohammed Illias v. State of Karnataka 2001 (4) Crimes 417, wherein it has been observed as follows: