LIPE ETE Vs. LOMKAR ETE

JUDGEMENT

(1.) This revision petition under Sec. 482 Crimial P.C. is directed against the judgment and order dated 02.05.2011 passed in Criminal Revision No.08/2011 (YPA) by the learned District & Sessions Judge, West Sessions Division, Yupia, Arunachal Pradesh, whereby the order dated 9.2.2011 passed by the learned Judicial Magistrate, First Class, Naharlagun in C.R. No.28/2010 was set aside and quashed.

(2.) I have heard Mr. S. Shyam, learned counsel appearing for the petitioner and Mr. H. Tangu, learned counsel appearing for the sole respondent.

(3.) The brief fact of the case is that the petitioner as complainant filed a complaint case against the respondent in the Court of Judicial Magistrate, 1st Class, Itanagar Capital Complex, Naharlagun alleging commission of offence under Sec. 499/500 of the Indian Penal Code, for circulating letters containing false and fabricated allegations with certain baseless, defamatory and scandalous materials against the petitioner.