PRAVEEN ARYA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) A Petition under Article 227 of the Constitution of India, 1950 read with Sec. 482 Cr.P.C has been filed to set aside the Summoning Order dtd. 4/6/2016, on a Chargesheet filed under Sec. 66-A IT Act/500 IPC in FIR No.780/2014 P.S. Anand Vihar, of learned ACMM which has been modified by learned ASJ on 29/11/2017, to be confined to S.500 IPC.

(2.) Briefly stated, Shri Yogdhyan Ahuja had made a written Complaint dtd. 7/10/2014 that he is working as Chairman in Vivekanand School, D-Block, Anand Vihar, Delhi. Shri Pradyumn Ahuja, son of Shri Yogdhyan Ahuja is working as Manager in the school. Smt. Megha Ahuja, his daughter-in-law, is working as Director in the said school. Smt. Aprajita Ahuja, daughter of the Complainant is also participating in the working affairs of the school. He in his Complaint against the Petitioner Praveen Arya, stated that he is a suspended employee of the school who had been chargesheeted and Enquiry Proceedings were initiated against him.

(3.) The Petitioner herein (accused in the Complaint) was alleged to have been making defamatory statements reflecting his bitter inimical attitude towards the Complainant and it was alleged that he was bent upon causing harm to his reputation. He made various serious and absolutely false allegations of defamatory nature against him and had given vide publicity to the same, which has brought down the reputation of the Complainant and his School in the estimation of friends, staff, well-wishers etc.