VIJAYADHARANI Vs. PUBLIC PROSECUTOR

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C. C. No. 2 of 2016, on the file of the Principal District and Sessions Judge, Kanyakumari District at Nagercoil.

(2.) Petition perused.

(3.) The learned Additional Public Prosecutor strongly opposed this petition stating that the prima facie material available to proceeds against this petitioner for criminal defamation.