V. A. KURIAN Vs. BABU DANIEL

JUDGEMENT

(1.) This petition has been filed seeking to quash the private complaint registered for the offence punishable under Sec. 500 of IPC, which was taken on file as S.T.C.No.825 of 2022 and pending before the learned Judicial Magistrate-II, Puducherry.

(2.) The crux of the allegations in the complaint is as follows:

(3.) The respondent/complainant has filed a counter affidavit. In the counter affidavit, inter alia, it has been stated that the email has been circulated violating the orders of this Court and the respondent has not been removed from the post at any point of time and the petitioner has no authority to issue such defamatory publication. The defamatory email publication was intended to delegitimize the actions taken by the respondent in his official capacity in the Society and to hurt his standing among members in the Society and also among other persons acquainted with the Society. According to him, the statements made in the email are untrue as still he is retaining those official capacities in the Society and at no point of time he has been removed from any official capacities as published in the said email. Therefore, the respondent oppose this petition.