CAPT BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the present petition is to the orders passed by the Courts below, whereby the complaint filed by the petitioner under Sections 499/500/120-B IPC, has been dismissed.

(2.) Learned counsel appearing for the petitioner argues that while passing the impugned orders, both the Courts below did not take into consideration that specific averments made in the said complaint, which had not only disclosed the offence of defamation against the respondents, but also a criminal conspiracy hatched by them in order to bring a disrepute to the petitioner.

(3.) I do not, however, find any merit in the submissions made by the learned counsel for the petitioner.