RAJEN CHOUDHRY Vs. RENU DEKA

JUDGEMENT

(1.) Heard Sri M.K. Choudhury, learned counsel for the petitioner. None has appeared for the respondents.

(2.) This is an application under Section 482 Cr.P.C. for quashing of Complaint Case No. 3148/98 u/s 499/500/34 IPC, pending in the Court of Judicial Magistrate 1st Class, Kamrup, Guwahati. The facts leading to the present petition in brief are that in GR Case No. 4475/1995, pending in the Court of Addl Chief Judicial Magistrate, Kamrup, Guwahati, the petitioner Rajen Chandra Choudhury, deposed as PW-1 on 3.4.1998 and is alleged to have made the following statements in Court.

(3.) The respondents claimed that the above portion of the evidence of the PW- 1 was false and not correct. The other petitioners also gave similar depositions in the Court in the above GR case and according to the complainant all the depositions are false and not correct. The petitioners therefore, filed a complaint case alleging defamation, that the above statement amounts to lowering the status of the petitioner in eyes of the public. The fate of the GR case is not known.