KRISHNAMOORTHY Vs. A.TAMILARASU

JUDGEMENT

(1.) The petitioners have filed this petition seeking to call for the records in C.C.No.29 of 2012 on the file of the learned District Munsif cum Judicial Magistrate, Omalur and to quash the proceedings therein.

(2.) The petitioners are A1 and A2 in C.C.No.29 of 2012 on the file of the learned District Munsif cum Judicial Magistrate, Omalur. The respondent complainant filed a private complaint under Section 200 Cr.P.C. before the learned District Munsif cum Judicial Magistrate, Omalur, against the petitioners herein for the alleged offence punishable under Sections 153-A, 500, 501(b), 502(b), 504 and 505 of IPC. The learned District Munsif cum Judicial Magistrate, Omalur, 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 "thH;thjhuj;ij cah;j;j ,g;goa[k; Ioah ft[zl; h;fshf khwp tUk; td;dpah;fs;"?

(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 153-A, 500, 501(b), 502(b), 504 and 505 of IPC against the petitioners and issued summons to them.