RAKESH KUMAR Vs. JASBIR SINGH

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 482 of the Code of Criminal Procedure, 1973 challenging the order dated 18.11.2011 (Annexure P-5) whereby application filed by the respondent-complainant for amendment of the complaint, was allowed.

(2.) Learned counsel for the petitioner has submitted that the Trial Court Could not have allowed the amendment of the complaint in the absence of any power with it in this regard. The complaint was defective and the said defect could not be allowed to be amended.

(3.) None has appeared on behalf of the respondent.