VIJAY GANAPATI Vs. STATE & ORS.

JUDGEMENT

(1.) Crl.MA 1161/2012 (exemption)

(2.) THIS is a petition under Section 482 Cr.PC impugning an order dated 8.4.2011 passed by learned Special Judge, New Delhi whereby he dismissed the revision petition of the petitioner against the order dated 5.4.2010 passed by learned Metropolitan Magistrate, Delhi.

(3.) THE learned trial court after going through those letters and the deposition of the petitioner did not find sufficient material against the respondents and held the aforesaid letters as in the form of complaint against the petitioner to the Secretary, DGC in their official capacity and, therefore, the said complaint filed by the petitioner falls under Eighth Exception to Section 499 IPC. The revisional court of learned Special Judge, did not find any infirmity in the said order of learned MM dated 5.4.2010 and dismissed the revision petition of the petitioner vide the impugned order.