J S CHITHARANJAN Vs. S USHA KALYANI

JUDGEMENT

(1.) This revision has been filed against the order passed by the VII Metropolitan Magistrate, George Town, Madras in Crl.M.P.No.1800 of 2002 in C.C.No.7919 of 1998, declining to discharge the accused/petitioner from the private complaint preferred by the complainant/respondent of an offence under Section 500 IPC.

(2.) The circumstances under which the said order came to be passed is as follows:

(3.) The imputations made in the affidavit by the accused/petitioner prima facie is defamatory and there is no quarrel and rightly so no arguments were advanced in relation to that. But the learned counsel appearing for the accused/petitioner would only say that this will certainly come under Exception 8 and 9 of Section 499 IPC and hence the complaint deserves to be dismissed.