RAJEEV CHANDRASEKHAR Vs. KENCHANAGOUDA

JUDGEMENT

(1.) This petition is f iled seeking to quash the complaint in C.C.No.112/2012, on the f ile of the I Additional Senior Civil Judge and CJM, Dharwad (hereinafter cal led as "the trial Court" for short) .

(2.) The complainant who is the respondent herein has f iled a complaint under Section 200 of Cr.P.C. before the trial Court on 08.03.2012 alleging commission of offences under Sections 499 and 500 of IPC by the accused who are named as Suvarna News 24x7, Mr.Suresh Selvaraj, Mr.M.Visweshwara Bhat @ V. Bhat, Smt. Shwetha and Mr.Ranganath Bharadwaj.

(3.) It is the case of the complainant before the trai l Court that the aforesaid accused persons have published the defamatory imputations in the form of telecast in the TV channel and that the said publication has been continued for more than one occasion only with an intention to defame and insult the complainant and other members of the legal fraternity. It is his complaint that the advocates are referred as gundas in the said publ ication and that the said imputation being false, the accused have committed the offence of defamation.