R KRISHNAMURTHY Vs. M P RAJA

JUDGEMENT

(1.) THIS is a petition filed under Sec. 482 of the Code of criminal Procedure by the accused.

(2.) A complaint was filed by two advocates from Dindigul against the editor and publisher of the Tamil daily'dinamalar'. According to them, the issue dated 29. 2. 1988 would have published a report from a correspondent containing defamatory statements against Advocates. The complaint was filed on 1. 3. 1988, taken on file 14. 3. 1988 on which date the complainant was examined and summons was issued to the accused. The accused appeared on 4. 4. 1988. They were asked to plead whether they were guilty or not, they pleaded that they were not guilty. The matter stands at that stage before the learned Magistrate.

(3.) WITH these observations, this petition is allowed and the proceedings are quashed with liberty to the complainant to take such steps as he is entitled to in law.