KRISHNAMOORTHY Vs. R.MUTHUKUMAR

JUDGEMENT

(1.) The petitioners have filed this petition seeking to call for the records in C .C .No .531 of 2012 on the file of the learned XVI Metropolitan Magistrate, George Town, Chennai and to quash the proceedings therein .

(2.) The petitioners are A1 to A3 in C .C .No .531 of 2012 on the file of the learned XVI Metropolitan Magistrate, George Town, Chennai . The respondent complainant filed a private complaint under Section 200 Cr .P .C . before the learned XVI Metropolitan Magistrate, George Town, Chennai, against the petitioners herein for the alleged offence punishable under Sections 502 and 505(c) r/w 34 of IPC . The learned XVI Metropolitan Magistrate, George Town, Chennai, took cognizance of the aforesaid offences and issued summons to the present petitioners . The case of the respondent/ complainant is that the petitioners/ accused published in their Tamil Daily, Dinamalar dated 29 .01 .2012 misleading, false article titled

(3.) According to the respondent/ complainant the said article was published with an intention to defame the complainant and his community people and their social status . The learned Judicial Magistrate took cognizance of the offence punishable under Sections 502 and 505(c) r/w 34 of IPC against the petitioners and issued summons to them .