SUBHIKSHA TRADING SERVICES LTD Vs. AZIM H PREMJI

JUDGEMENT

(1.) This criminal revision case is directed against the order of the learned XVIII Metropolitan Magistrate, Saidapet, Chennai dated 12-7-2010 holding that the said Court did not have the jurisdiction to entertain the complaint preferred by the Petitioners herein under Section 200, Code of Criminal Procedure against the Respondent herein for an alleged offence of defamation punishable under Section 500, Indian Penal Code and returning the same for the said reason.

(2.) Notice before admission was served on the Respondent and the Respondent has also entered appearance through counsel.

(3.) The argurhents advanced by Mr. I. Subramaniam, learned Senior Counsel representing the counsel for the Petitioner and by Mr. Amit Desai, representing the learned Counsel for the Respondent were heard.