A L MEHTA Vs. NIIT LTD

JUDGEMENT

(1.) BY this petition the petitioner seeks interference by this Court under section 482 Cr. P. C. and prays for quashing Complaint Case No. 2408/2007 and proceedings arising therefrom initiated by respondent No. 1 under Section 499 IPC pending trial in the Court of Metropolitan Magistrate, Karkardooma, on account of the petitioner having allegedly circulated a letter dated 17. 5. 2007 addressed to Shri P. K. Misra, Member investigation CBTD in which defamatory allegations were made by the petitioner against the respondent which were also read over and discussed by a number of employees of the first respondent. As such, it was alleged that the petitioner committed an offence under Section 500 of the Indian penal Code.

(2.) THE petitioner thereafter filed a revision petition bearing No. 17/2008 against the summoning order inter alia on the following grounds :-

(3.) THE said revision petition was dismissed by the learned Additional sessions Judge vide its order dated 21. 5. 2008. The learned ASJ observed :