RAHUL GANDHI Vs. BHARATIYA JANATA PARTY

JUDGEMENT

(1.) The petitioner who is accused No.4 has filed the present petition seeking for setting aside of the proceedings pending in C.C.No.7399/2024 (P.C.R.No. 3878/2023) for the alleged offences punishable under Ss. 499 and 500 of Indian Penal Code, pending on the file of XLII Additional Chief Judicial Magistrate, Bengaluru.

(2.) The parties are referred to by their description in the proceedings before the trial Court.

(3.) The complaint under Ss. 190 and 200 of Cr.P.C. came to be filed by the complainant viz., Bharatiya Janata Party, represented by its State Secretary, S. Keshava Prasad.