REGENT COMPUTRONICS PVT. LTD.

NAGARATHINAM Appellant

V/S

M.KALIRAJAN Respondents

Referred Judgements :-

RAMASWAMI IYER V. RAJESWARI [REFERRED]
RANKA M. V. HON'BLE CHIEF JUSTICE OF TAMIL NADU [REFERRED]
MOUNAGURUSAMY V. PALANICHAMY [REFERRED]
RANKA M. V. HON'BLE CHIEF JUSTICE OF TAMIL NADU [REFERRED]
M C MEHTA VS. STATE OF TAMIL NADU [REFERRED]
PRITAM PAL VS. HIGH COURT OF MADHYA PRADESH JABALPUR [REFERRED]
BILAL AHMED KALOO STATE OF ANDHRA PRADESH VS. STATE OF ANDHRA PRADESH :BILAL AHMED KALOO [REFERRED]
MAHABIR PRASAD SINGH VS. JACKS AVIATION PRIVATE LIMITED [REFERRED]
R BALAKRISHNA PILLAI VS. STATE OF KERALA [REFERRED]
MAHAVIR PRASHAD GUPTA VS. STATE OF NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED]
P R RAMAKRISHNAN VS. SUBBARAMMA [REFERRED]
SUKHDEO VITHAL PANSARE VS. PRABHAKAR SUKHDEO PANSARE [REFERRED]
B P BHASKAR VS. B P SHIVA [REFERRED]
MISS VIOLET WAPSHARE VS. MISS MAUREEN FROUD [REFERRED]

JUDGEMENT

(1.) Before pronouncing the order in this application for quashing on merits, this Court cannot but record a note of anguish over the conduct of Mr. O. Venkatachalam, the learned counsel appearing for the respondent.

(2.) The details leading to the above observation are given under.

(3.) M. Kalirajan, the respondent herein filed a complaint on 22-10-1998 in C.C. No. 455 of 1999 before the Judicial Magistrate No. 7, Madurai against Tmt. Nagarathinam, the petitioner herein, the retired Chief Doctor as Head of the Department of Obstetrics and Gynecology in Government Rajaji Hospital at Madurai, stating that she committed the offence of defamation under S. 500, I.P.C. by sending the lawyer notice containing the defamatory remarks.

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NAGARATHINAM Vs. M KALIRAJAN

Referred Judgements :-

JUDGEMENT

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