DINESH CHANDER SHARMA Vs. K.K. PANT

JUDGEMENT

(1.) Challenging the order passed by Sessions Court, Una, upholding the dismissal of the complaint by the Judicial Magistrate, under Section 203 CrPC, the complainant, who is a practicing Advocate, has come up before this Court seeking prosecution for defamation.

(2.) The gist of the case, apposite to adjudicate the present petition relates to a criminal complaint, filed under Section 190(1)(a) Code of Criminal Procedure, 1973, after now called as CrPC, dated Dec 7, 2010, by the complainant, who is a practicing Advocate, against Sh. K.K. Pant, the then Deputy Commissioner, Una, HP.

(3.) The complainant alleged that there was criminal litigation between him and one Baldev Chand. In the said matter, Baldev Chand filed a quashing petition before this Court, wherein the present complainant was made a party. Consequently, he received notice from the High Court of Himachal Pradesh and appeared therein. The said case was registered as Cr.MMO No. 143 of 2008.