MAMMOOTTI CHAIRMAN Vs. RAJAJI MATHEW THOMAS

JUDGEMENT

(1.) This Criminal Miscellaneous Case is filed by the petitioners, who are accused Nos. 1 and 2 in S.T. No. 2240 of 2004 on the file of the Judicial First Class Magistrate III, Thrissur to quash a private complaint filed by the first respondent, Sri Rajaji Mathew Thomas.

(2.) S.T. No. 2240 of 2004 arises from a private complaint filed by the first respondent alleging that the petitioners along with four others committed an offence punishable under S.499 and 500 of the Indian Penal Code. The complainant/ first respondent is a follower of Communist Party of India and General Secretary of All India Youth Federation; a Youth Wing of C.P.I. He was also stated to be the Vice President of World Youth Federation known as WFDY for a period of 11 years and a person who presented papers in Seminars held in 40 countries. He is working as Executive Member of C.P.I., Thrissur District and also working as a coordinator for Kerala Social Forum.

(3.) Petitioners, who are accused Nos. 1 and 2 are the Chairman and Managing Director respectively of a Company by name Malayalam Communications Limited, which is telecasting a television channel by name Kairali T. V. The third accused is the production executive of the television programme by name "Aswamedham" telecasted by Kairali T.V. 4th accused is the producer of that programme. 5th accused is the host and 6th accused was a participant selected from the audience of the above said programme aired on 10-3-2004.