B. RAMANATHA RAI Vs. RAHIM UCHIL

JUDGEMENT

(1.) In this petition, petitioner is seeking for quashment of initiation of criminal proceedings in C.C.No.2611/2019 arose in P.C.No.159/2017 registered by the respondent/ complainant namely Sri.Rahim Uchil S/o.K.Abdula, State Vice-President, Bharathiya Janata Party, Minority Community Morcha and also former President of Beary Sahithya Academy.

(2.) The respondent herein is the complainant and also gravamen of the incident narrated in his private complaint for having prosecute the case against the petitioner namely Sri.B.Ramanatha Rai, who is arraigned as accused.

(3.) Heard Sri.Rajesh Rai, learned counsel for the petitioner, who is present before the Court physically.