SUJIN VIJAYARAJ Vs. SAM SELVIN JOESUVA

JUDGEMENT

(1.) This revision case has been filed seeking to set aside the order dtd. 20/2/2012 made in CrlMP No.814 of 2012 on the file of the Judicial Magistrate No.II, Kuzhithurai, Kanyakumari District.

(2.) The revision petitioner filed a petition under Sec. 200 of CrPC before the Judicial Magistrate No.II, Kuzhithurai, against respondents 1 and 2.

(3.) The case of the revision petitioner before the Magistrate was that he was working as a Salesman in TASMAC and at the time of occurrence he was working in Nithiravilai Shop No.4818. The 1st respondent is the Assistant Manager in TASMAC and the 2 nd respondent is the Editor of the Dinakaran Newspaper. According to the revision petitioner, the 1st respondent had made a false statement, as if the revision petitioner was suspended from service, to the 2nd respondent, who in turn without ascertaining, the statement was true or not, had published the same in the newspaper on 30/4/2011. Because of the false news had been published against him in the newspaper, he lost his reputation in the society, among friends and relatives. Hence, he filed a petition before the Magistrate alleging that the respondents had committed offence under Sec. 499 of IPC, for necessary action against them and grant of compensation.