TATA MOTORS LTD. Vs. STATE

JUDGEMENT

(1.) THIS revision petition under Section 397 read with Sections 401 and 482 of the Code of Criminal Procedure, 1973 (CrPC) is directed against an order dated 9th October 2007 passed by the learned Metropolitan Magistrate (MM), New Delhi dismissing Criminal Complaint Case No. 911/1 of 2007 titled "Tata Motors Ltd. v. Arindam Chaudhuri and Ors." under Section 499/500/501/502 read with Sections 34 and 35 IPC.

(2.) AGGRIEVED by the publication of an article titled:

(3.) BY a detailed order dated 9th October 2007, the learned MM concluded that "the intention of the writer does not seem to defame the complainant or harm the reputation of the complainant. No malice can be made out from the article...no cognizance can be taken of the offences on the basis of the allegations, as no prima facie case is made out". The complaint was accordingly dismissed.