VITHAL Vs. GUDUSAB

JUDGEMENT

(1.) The petitioner-accused No.3 is before this Court seeking to quash the proceedings in C.C.No.51/2012, on the file of Civil Judge and J.M.F.C., Badami, registered against him for the offence punishable under section 500, 501 and 502 of the Indian Penal Code (for short, hereinafter referred to as "IPC").

(2.) The brief facts of the case are that a person by name Sri. Gudusab S/o. Modinsab Gadadalli lodged a complaint before J.M.F.C. Badami, making this petitioner as accused No.3 alleging that all the accused, including the present petitioner, have printed and published a defamatory statement against the complainant in Kannada daily newspaper, "Vijay Karnataka", which is circulated throughout Karnataka.

(3.) I have heard the learned counsel for the petitioner-accused No.3. The counsel for respondent-complainant remained absent.