GOVIND ARJUNDAS ARTANI Vs. BHASKAR KASHIRAM CHAUDHARI

JUDGEMENT

(1.) HEARD . By consent, admitted and taken up for final hearing forthwith.

(2.) THE applicant is the accused in SCC No.350/2012 registered in the Court of Judicial Magistrate First Class, Yawal District Jalgaon. The case arises on a complaint filed by the respondent herein. After examining the respondent on oath, the learned Magistrate found that there were sufficient grounds for proceeding against the applicant with respect to the offence punishable under section 500 of the Indian Penal Code and issued process accordingly. The applicant is aggrieved by the order issuing process and his prosecution with respect to the offence punishable under section 500 of the Indian Penal Code and has approached this Court invoking its inherent powers praying that the order issuing process as well as the proceedings of the said case be quashed.

(3.) A perusal of the complaint filed by the respondent shows that the allegation that the respondent was defamed by the applicant, is based on the following: -