N MOUNAGURUSAMY Vs. K C PALANICHAMY

JUDGEMENT

(1.) THIS criminal revision is directed by the complainant in a private complaint case against an order passed by Judicial Magistrate No.III, Coimbatore dismissing a complaint under Sec.203 of the Code of Criminal Procedure.

(2.) THE revision petitioner - complainant (hereinafter referred to as the complainant) filed a complaint against four accused (respondents hereinafter referred to as the accused). The first accused is the Managing Partner, second accused is the Business Manager, third accused is an employee and fourth accused is a partner of M/s.S.M.S.Gardens.

(3.) THE learned Magistrate on consideration of the complaint and the evidence adduced by the complainant came to the conclusion that there is no prima facie material to show that the accused have defamed the complainant and therefore dismissed the complaint under Sec.203, Crl.P.C. It is against this order the criminal revision case has been filed.