PHRA BODHINANDHAMUNEE @ P. BHAKDEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner. No one appears on behalf of the opposite party no. 2, though notices have already been served.

(2.) The petitioner has challenged the order of cognizance dated 11.07.2014 passed by the learned Judicial Magistrate, 1st Class, Gaya in Complaint Case No. 2093 of 2013 brought by opposite party no. 2, against the petitioner whereby and whereunder cognizance has been taken for offence under Section 500 of the Indian Penal Code, against the petitioner.

(3.) The challenge is on the ground that no case of defamation is made out on bare perusal of the complaint petition and the Magistrate has acted in a mechanical manner while summoning the petitioner to face trial by the impugned order.