the appellant initiated a private complaint against the respondent and the editor of the specified newspaper before the J.M.F.C.-II in Mangalore, leading to the Magistrate's cognizance of offenses under Sections ... 500, 501, and 502 of the Indian Penal Code, 1860. The respondent's subsequent revision petition was dismissed by the Sessions Judge, prompting a Criminal Petition to the Karnataka High Court which ultimately quashed the proceedings related to the respondent.