LEENA DOLEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application, filed under Section 482 of the Code of Criminal Procedure, 1973 (herein after referred to as the "Cr.P.C."), the petitioner namely, Smti Leena Doley, who is an accused in C.R. Case No. 672c of 2012, pending before the learned Chief Judicial Magistrate, 1st Class, Kamrup, Guwahati has prayed for quashing the said proceeding and setting aside the impugned order, dated 29.03.2012, passed in the said case, whereby the learned Magistrate, First Class, while taking cognizance of offence under Section 500 of the Indian Penal Code (in short, the "IPC"), issued summons to the petitioner.

(2.) The material facts of the case, as required for disposal of this petition, may, in brief, be stated as follows:

(3.) The opposite party No. 2 namely Smti Vanita Agarwal i.e. the wife of the Inspector General of Police (Logistics), on 19.03. 2012, filed a Complaint Case, being Case No. 672c of 2012, before the leaned Chief Judicial Magistrate, First Class, Kamrup, Guwahati, alleging, therein, that the petitioner had circulated the said complaint, dated 15.03.2012, to different agencies, officials, media and public in general, bringing false allegations against her husband and thereby caused harm to the reputation of the complai -nant i.e. opposite party No. 2 and her husband and, thus, committed the offences under Sections 499/ 500 IPC.