ARUMUGHAM Vs. UNION TERRITORY OF PONDICHERRY

JUDGEMENT

(1.) THE petitioner, seeks quash of proceedings pursuant to the charge sheet filed in C.C. No. 57 of 2006, on the file of the Judicial Magistrate No.II, Pondicherry.

(2.) HEARD the learned counsel for the petitioner and the learned Special Public Prosecutor (Pondicherry) for the respondents.

(3.) CONSIDERING the rival submissions and on perusing the materials on record, particularly the order of this Court in Crl.O.P. No. 27352 of 2005, this Court finds that it is not a fit case for exercise of its inherent powers. While passing the order in Crl.O.P. No.27352 of 2005, this Court was aware that a case had been registered for offence under Section 160 I.P.C. Even so, this Court felt it appropriate to order registration of a case and filing of charge sheet on the complaint of the second respondent. The date of occurrence has been wrongly stated in the charge sheet as 25.10.2005 instead of 03.09.2005. This will not take away the merits of the prosecution case as from a reading of the F.I.R. it is clear that the mention of a wrong date is apparently an error.