CHINNAMMAL Vs. A. SUBRAMANYAN

JUDGEMENT

(1.) THIS is a Criminal Revision Petition filed by the complainant against the order, dated 6th July, 1976 in C.C. No.15480 of 1976 on the file of the Court of the learned VIII Metropolitan Magistrate. George Town, Madras dismissing the complaint under S.203, Crl.P.C.

(2.) THE complainant/Revision Petitioner herein had filed the private complaint against the accused for an offence under S.500, I.P.C. alleging that the accused filed a plaint in O.S. No. 7583 of 1973 on the file of the learned XII Assistant Judge, City Civil Court Madras and made therein certain defamatory allegations against him saying that,

(3.) THE point for consideration is whether the order of the lower court, dismissing the complaint preferred by the complainant/revision petitioner herein, is vitiated by any error committed in the procedure adopted by it.