REWAT RAM Vs. CHURA MANI

JUDGEMENT

(1.) This revision petition u/s 397 read with Section 401 of the Code of Criminal Procedure is directed against the order dated 6.8.2003 passed by the learned Chief Judicial Magistrate, Kullu, in complaint No. 160-1/2002, whereby on examination of the preliminary evidence led by the complainant, the trial Court has held that there are sufficient grounds to proceed against the accused-Petitioner (hereafter referred to as the accused) for commission of an offence u/s 500, IPC and has directed issue of summons to him.

(2.) Brief facts leading to the presentation of the present petition are that the Respondent-complainant (hereafter referred to as the complainant) had filed a complaint u/s 500, IPC, against the accused in the Court of the learned Chief Judicial Magistrate alleging that the accused (PW-3) with the intention of defaming him made the following statement on 16.1.2002 in Civil Suit No. 73 of 2000 titled Rewat Ram v. Suchet Chand and Ors.:

(3.) I have heard the learned Counsel for the parties and have also gone through the records.