SANJAY MISHRA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing of the Complaint under Section 500 IPC in Case No. 1832/1 and proceedings emanating thereof, pending before the Ld. M.M. The petitioner was summoned in the case on 09.03.2007 and the case is at the stage of post summoning evidence.

(2.) The complaint was filed against the petitioner by the respondent no. 2 who is his mother-in-law. The petitioner had filed a petition for divorce against his wife i.e. the daughter of respondent no.2. The said divorce case already stands dismissed. Allegedly in the rejoinder and additional submissions to the written statement filed by his wife in the divorce case, the petitioner had made some serious allegations about the character of the respondent no.2 and his wife.

(3.) The criminal complaint of defamation is sought to be quashed by the petitioner on the ground that the Ld. M.M. has not appreciated the facts of the case and the publication of the alleged defamatory statements made by the petitioner. The learned counsel for the petitioner submitted that the pleadings made in all the cases are confidential and since the proceedings are held in camera, there was no question of the respondent no.2 and his wife being defamed. It is contended that the said criminal complaint has been filed by respondent no.2 against him as a counterblast to the divorce case filed by him.