CHIRA RANJAN BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Order dated 13.06.2013 passed by the learned Metropolitan Magistrate, 12th Court, Calcutta in Case No.C - 23824 of 2011 dismissing the petition of complaint under Section 500/504/20B/34 of the Indian Penal Code has been assailed.

(2.) The prosecution case as alleged against the opposite parties is to the effect that the complainant is an employee of Food Corporation of India. The opposite parties / accused persons had despatched a "confidential" letter to the complainant calling upon the latter to attend a hearing fixed before the General Manager of the Corporation on a date stipulated therein. Subsequently, such letter was also pasted on the outer door of the residence.

(3.) According to the complainant, pasting of such letter is contrary to the service rules and such letter being titled "confidential" ought not to have been pasted on the outer door of the residence of the complainant which was open to public view and thereby the complainant was defamed and suffered loss of reputation.