R. VASUDEVAMURTHY Vs. K.S. NAGAPATHI

JUDGEMENT

(1.) Sri.S.P.Kulkarni, learned counsel for Sri.Srikanth Patil K, learned counsel for the petitioners. None for respondent. Records perused. The petition is admitted for hearing and heard finally.

(2.) In this petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code' for short), the petitioners inter alia seek quashment of the proceedings initiated against them for the offence punishable under Sections 499 and 500 of Indian Penal Code, 1860 pending on the file of IV Additional Civil Judge (Jr.Dn) & JMFC, Mysuru.

(3.) The facts giving rise to filing of the petition briefly stated are that the respondent has filed a complaint for the offence punishable under Sections 499 and 500 of the Indian Penal Code, 1860 before the learned Magistrate against the petitioners on the basis of the news item published on 07.02.2016 in 'Andolana' Kannada Daily newspaper under the caption 'One more Complaint is filed against Prof.Nagapathi'. The learned Magistrate took cognizance of the aforesaid offence and directed issuance of summons to the petitioners. In the aforesaid factual background, the petitioners have approached this Court.