D. SAMBA SIVA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor appearing on behalf of respondent No.1.

(2.) In the complaint filed under Sec. - 200 of Cr.P.C., the only allegation against the petitioner - accused No.4 is that he has posted derogatory and abusive remarks on the employees of Social Media Groups, more particularly, sending the same to women employees.

(3.) The learned counsel for the petitioner disputes the same and would submit that respondent No.2, HR Manager has implicated the petitioner herein, Journalist of the very same Channel i.e., Prime 9 News Channel, in a false case. Therefore, it is a factual aspect to be investigated into by the Investigating Officer. Except the said allegation, there is no other allegation to attract the offences alleged under Ss. - 403, 406, 418, 420, 5050 and 509 of IPC.