(1.) This petition, filed under S. 397 read with S. 401 of the Cr.P.C., 1973, is directed against an order dated 17-11-78 of the Metropolitan Magistrate, VI Court, Bangalore City, in C.C. No. 1994 of 1978 on his file,
(2.) The proceeding in C.C. No. 1994 of 1978 has been initiated against these petitioners, who are accused therein, at the instance of the respondent and on his complaint under S. 200 Cr.P.C.
(3.) The respondent, at the relevant time, was the Professor and Head of the Department of Electrical Engineer- ing in the Visveswaraya College of Engineering, Bangalore. The petitioners were Members of the Senate, Bangalore University. According to the complainant the petitioners had submitted jointly a representation to the Governor of Karnataka making therein several false and malicious allegations against him with the intention of damaging his reputation. It is his case that the said allegations had also received wide publicity in the Press in Karnataka State. In the complaint lodged by him against these petitioners and others he had requested the Court to take action against ,the accused for offences punishable under Ss. 500, 501 and 502 I.P.C.