MAMMEN MATHEW Vs. M N RADHA KRISHNAN

JUDGEMENT

(1.) In this petition filed under Sec. 482, Cr.P.C. the petitioner (Mammen Mathew) who is the Editor of Malayala Manorama, Kottayam, seeks to quash Annexure-A complaint dated 15-3-2006 and all further proceedings in C. C. No. 1/2006 on the file of the J.F.C.M., Mannarkkadu. The above case arose out of a private complaint filed by the first respondent herein (M.N. Radhakrishnan) alleging the commission of an offence under Sec. 499, I.P.C. and punishable under Sec. 500, I.P.C.

(2.) The averments in the above private complaint a copy of which has been produced as Annexure A can be summarised as follows :-

(3.) After recording the sworn statement of the complainant the learned Magistrate took cognizance of the offence and registered the case as C.C. No. 1 of 2006 and issued process to the accused including the revision petitioner/first accused. It is the said cognizance and the consequential proceedings which are assailed in this revision by the first accused.