PRAMOD KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) This petition under Section 482 of the Cr.P.C. arising out of an order passed by the Additional Session Judge having dismissed the Revision against framing of the charge.

(2.) According to the petitioner for the prosecution of an offence that defamation, no F.I.R. can be registered. The cognizance can only be taken on the basis of the complaint under Section 190 of the Cr.P.C. This can be led upon on the basis of provision contained in under Section 199 of the Cr.P.C.

(3.) Thus, it is submitted that registration of F.I.R and the order framing of charges as well as order of the District Sessions Judge are nullity. Therefore, entire proceedings need to be quashed.