MARIDHAS Vs. S.R.S.UMARI SHANKAR

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) Feeling aggrieved by the petitioner's YouTube Video posted on 3/1/2020, the respondent herein filed the impugned private complaint under Sec. 500 of IPC. The jurisdictional magistrate took cognizance of the offence and issued summon to the petitioner. To quash the same, this criminal original petition came to be filed.

(3.) The learned counsel appearing for the petitioner reiterated all the contentions projected in the memorandum of grounds and submitted that the impugned complaint is not maintainable.