REGENT COMPUTRONICS PVT. LTD.

Shashi Tharoor Appellant

V/S

STATE Respondents

Referred Judgements :-

NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
RAJ KAPOOR VS. STATE [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
M N DAMANI VS. S K SINHA [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
JEFFREY J DIERMEIER VS. STATE OF WEST BENGAL [REFERRED TO]
AJAY KUMAR DAS VS. STATE OF JHARKHAND [REFERRED TO]
LAXMINARAYAN SINGH VS. SHRIRAM SHARMA [REFERRED TO]
R RAJAGOPAL ALIAS R R GOPAL VS. V SATHYAMOORTHY [REFERRED TO]
LONDHE PRAKASH BHAGWAN VS. DATTATRAYA EKNATH MANE [REFERRED TO]
SUBRAMANIAN SWAMY VS. UNION OF INDIA [REFERRED TO]
MAHENDRA SINGH DHONI VS. YERRAGUNTLA SHYAMSUNDAR [REFERRED TO]
K K MISHRA VS. STATE OF MADHYA PRADESH & ANR [REFERRED TO]

JUDGEMENT

(1.) A petition under Sec. 482 of Code of Criminal Procedure, 1973 (Cr.P.C.) has been preferred on behalf of the petitioner/Dr. Shashi Tharoor, a Member of Parliament and leader of Indian National Congress, assailing order dtd. 27/4/2019 passed by learned ACMM-I, Rouse Avenue Courts, New Delhi whereby the petitioner has been summoned for commission of offence under Sec. 500 Indian Penal Code, 1860 (IPC).

(2.) In brief, on 28/10/2018, petitioner while addressing the audience at Bangalore Literature Festival made a defamatory imputation in following terms:

(3.) A complaint under Sec. 200 Cr.P.C. for commission of offence under Sec. 499/500 IPC was filed by respondent No.2/complainant, claiming to be one of the Vice President of Bharatiya Janata Party, Delhi Pradesh, an identified worker and supporter of Mr. Narendra Modi. Apart from being in politics, respondent No.2 also claimed to be a staunch devotee of Lord Shiva.

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SHASHI THAROOR Vs. STATE

Referred Judgements :-

JUDGEMENT

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