B RAMASWAMY Vs. R PARANJOTHI

JUDGEMENT

(1.) Petitioner seeks to quash proceedings pending in C.C. No. 5457 of 2011 on the file of learned Chief Metropolitan Magistrate, Egmore, Chennai. The case relates to a complaint preferred by the respondent against the petitioner alleging commission of offence under Section 499 of Indian Penal Code.

(2.) The respondent/complainant is an Advocate and in the complaint preferred by him, he has informed that in answer to a notice issued under Section 138 of the Negotiable Instruments Act on behalf of the petitioner, he had caused a reply on behalf of his clients on 27.05.2011. A rejoinder has been caused by the petitioner on 04.06.2011. The offending portions of the said rejoinder is as under:

(3.) In the complaint, the respondent contended that the said communication was read by others and as a result thereof, he came to be held in very low esteem by them. He sought cognizance of the offence. The complainant in seeking to inform the loss of reputation has also informed various facts to show that he was held to be an individual of some standing in society.