THOZHILALAR MUNNETRA SANGA Vs. R ANBAZHAGAN

JUDGEMENT

(1.) The petitioners 1 to 9 have filed this application under Section 482 Cr. P.C. praying for the quashing of the private complaint filed by the respondent against them, which was taken on file by the learned VII Metropolitan Magistrate. George Town in C. C. No. 7899/98 for the offence under Section 500 I.P.C.

(2.) The main ground of attack on the entertainment of the complaint for the offence under Section 500 I.P.C. is that demanding for the election by activists of the various Unions through impugned publication would not give rise to the action for defamation and that this complaint was filed belatedly though the alleged publication was made on 4-8-1998 and that the present complaint has been filed after filing of the suit in C.S. No. 693 of 1998 in this Court in respect of the same allegation.

(3.) According to the counsel for the petitioners in any event the complaint is not valid since there are no specific averments as against each of the petitioners with reference to the act of defamation and the complaint suffers from the bereft of even minimum particulars which attract the offence of defamation.