SUKUMAR AZHIKODE Vs. STATE OF KERALA

JUDGEMENT

(1.) In this petition filed under Section 482 Cr.P.C., the petitioner (Sri. Sukumar Azhikode) seeks to quash Annexure 1 complaint and all proceedings against him in S.T. 269 of 2006 on the file of the Judicial First Class Magistrate Court-IV, Kozhikode. The said private complaint was filed by the 2nd respondent herein (K.V. Joseph) alleging the offence of defamation under Section 499 I.P.C. against the petitioner herein and punishable under Section 500 I.P.C.

(2.) The averments in the private complaint are as follows:

(3.) The learned Magistrate, after taking cognizance of the offence took the case on file as S.T. 269 of 2006. It is the said proceedings which are assailed in this petition under Section 482 Cr.P.C.