MAROTI Vs. RAMKRUSHNA

JUDGEMENT

(1.) By this application, the applicants (original complainants), have challenged order dated 12/06/2017 passed by the Court of 17th Judicial Magistrate First Class, Court No.9, Nagpur (hereinafter referred to as "Magistrate"), whereby complaint filed by the applicants against the non-applicants for offences punishable under sections 499, 500 and 501 of the Indian Penal Code (hereinafter referred to as "IPC"), has been dismissed under section 203 of the Code of Criminal Procedure (hereinafter referred to as "Cr.P.C.")

(2.) In brief the grievance of the applicants is that the non-applicants herein made certain defamatory statements against them in a proceeding before the Sub-Divisional Officer, concerning a dispute between the parties as regards boundaries of their agricultural fields. The applicants contended that specific statements quoted in the complaint demonstrated that the non-applicants had committed offences punishable under sections 499, 500 and 501 of the IPC.

(3.) The Magistrate called for a report under section 202 of the Cr.P.C.