V. PALANI Vs. S. P. CHANDRABOSE

JUDGEMENT

(1.) Mr. V. Palani, presently working as Deputy Superintendent of Police, Chidambaram has filed this petition under Sec. 482, Criminal Procedure Code, seeking to quash the proceedings arising out of the private complaint filed by one S. P. Chandrabose, Advocate, practising at Tiruppattur, taken on file in C.C. No. 212 of 2000 on the file of the Court of the Judicial Magistrate-II, Tiruppattur for the offence under Sec. 500 Indian Penal Code.

(2.) A reading of the records would reveal the following facts:-

(3.) According to the complainant, service of summons on him in S.T.C. No. 681 of 1993 in the Court premises at Tiruppattur, has caused mental agony to him and that his image and reputation have been lowered in the estimation of the clients and advocates who were present there. Consequently, he was constrained to file the private complaint for defamation against Mr. Palani, who was the then Inspector of Police.