- (1.) Heard learned counsel for the petitioner and learned counsel for the State, as also learned counsel for the opposite party No.2.
(2.) The petitioner is aggrieved by the order dated 3.11.2006 passed by Sri S. Mandal, learned Judicial Magistrate, Gumla, in C-Case No. 97 of 2006, whereby prima facie offence under Section 500 of the Indian Penal Code has been found against the petitioner. The petitioner has also prayed for quashing the entire criminal case against him in the said complaint case.
(3.) Perusal of the complaint petition shows that there is dispute between two members of the Employees Union of Life Insurance Corporation. The complainant was also member of the Union, who submitted his resignation, which was accepted. It is alleged that the petitioner, who is the Secretary of the Union, used to say that the complainant's membership was terminated. It is also alleged that even in a letter, the petitioner had stated that the membership of the complainant had been terminated. Alleging that the word 'termination' used by the petitioner had harmed his reputation, the complainant filed the complaint case in the Court below, which was registered as C. Case No. 97 of 2006.;