N.V. BABU Vs. M.K. MARATTUKULAM

JUDGEMENT

(1.) This petition is filed by accused Nos.2, 3 and 4 under Section 482 of Cr.P.C. praying to quash the complaint in P.C.R.No.51234/2014, pending on the file of XI Additional CMM Court, Bengaluru for the offences punishable under Sections 499 , 500 r/w. Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioners and the learned counsel appearing for the respondent.

(3.) The gist of the complaint is that accused No.1-Sri A.P.Velayudhan along with the present petitioners filed O.S.No.25941/2012, wherein at paragraph-10 certain allegations have been made as against the complainant so as to harm his reputation and lower his character, which amounts to nothing but defamatory. It is further stated that the said suit was withdrawn as not pressed. But the allegations which were made have been kept in tact. On the basis of the private complaint, a case has been registered.