RAMNATH GOENKA Vs. A R RAJI

JUDGEMENT

(1.) THIS is a revision petition against the order of the learned Chief Metropolitan Magistrate, Madras, passed in M.P. No. 199 of 1977 in C.C. No. 28095 of 1976, dismissing the complaint for an offence under S. 500 I.P.C. and discharging the accused on a preliminary point raised under S. 197 Cri.P.C

(2.) THE facts leading to the present petition are - THE petitioner is a newspaper magnate, who filed a complaint against the accused, who is the Principal Information Officer, Government of India, New Delhi, for an offence under S. 500 I.P.C. alleging that the 'hand out' issued by him on 24-7-1976 and on 26-7-1976 (Annexures A and B, attached to the complaint) are only defamatory statements with intent to lower his estimation in the eye of general public and with malice aforethought

(3.) THE learned Magistrate, after considering the points raised by both the respondent and the petitioner before him passed an order as stated above, dismissing the complaint and discharging the accused, upholding the preliminary objection raised by the accused. Against this order the present revision is directed