K P ASHWATHA REDDY Vs. K NARAYANAGOWDA

JUDGEMENT

(1.) The petitioners have invoked the jurisdiction of this court under section 482 of Cr.P.C. seeking to quash the proceedings pending against them in C.C.No.220/2013 on the file of the learned Addl. Civil Judge and JMFC, Gowribidanur, for the offences punishable under sections 499, 500, 501 and 502 of Indian Penal Code.

(2.) Heard the learned counsel for the petitioners and the respondent/party-in-person.

(3.) Respondent herein filed a private complaint against 82 persons alleging that accused Nos.1 to 82 intentionally published false imputations against the respondent with intent to harm his reputation. On taking cognizance, learned Magistrate recorded sworn statement of the respondent and also considered the evidence of PW.2 to PW.8 and by order dated 202013, issued summons to all the accused persons to face the charges under sections 499, 500, 501 and 502 of Indian Penal Code.