JUSTIN RAJ Vs. STATE

JUDGEMENT

(1.) Heard Mr.B.Christopher, learned counsel appearing for the petitioner and Mr.K.Suyambulinga Bharathi, learned Government Advocate (Crl. Side) appearing for the respondent.

(2.) This petition has been filed to set aside the order passed by the learned Judicial Magistrate No.I, Kuzhithurai in Cr.M.P.No.1915 of 2016 in C.C.No.2 of 2016 dated 18.05.2018.

(3.) The case of the petitioner is that the petitioner issued a paper publication on 25.05.2012 in Dinamalar tamil newspaper calling for the students to join the medical course and he is running a Medical College by name, Karunya Medical College of Electropathy and Hospital. A case was registered against the petitioner. The petitioner filed a petition in Cr.M.P.No.1915 of 2016 to discharge the petitioner from the charges under Section 420 of IPC and the petition which was dismissed by the learned Judicial Magistrate. Against the dismissal order passed by the lower Court, the petitioner has come forward with this petition.