K. NAGA SATYANARAYAN VERMA Vs. JEERI SUDHAKAR REDDY

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding being A.C. Case No. 1682 of 2019 pending before the Learned 7th Judicial Magistrate, Alipore under Ss. 500 and 501 of I.P.C.

(2.) The petitioner case is that the case of the prosecution as made out in the petition of complaint is as follows:-

(3.) The accused/petitioner has circulated certain letter dtd. 27/2/2018, 6/3/2018 and 14/3/2018 to the Prime Minister of India, The President of India, Finance Ministry and Branch Manager Andhra Bank Bullayya College Branch, Visakhapatnama also to Reserve Bank of India against the complainant containing defamatory statements hurting the reputation of the complainant who is a reputed Chartered Accountant and at present. Accountant Member of Income Tax Appellate Tribunal ITAT, Kolkata. The allegations contained in the said letters according to the complainant is baseless but still the same has made loss of his reputation which cannot be restored and thus this complainant filed case being AC. Case No. 1681/2019 under Sec. 500/501 of the Indian Penal Code for defamation against the present petitioner.