ABHIJIT PAWAR Vs. HEMANT MADHUKAR NIMBALKAR & ANR.

JUDGEMENT

(1.) Leave granted.

(2.) On 18th March, 2009, a police squad working under the Lokayukta of Karnataka State, raided certain places and house of certain police officers including that of Hemant Madhukar Nimbalkar (hereinafter referred to as the 'complainant'). After the said raid, the Lokoyukta held a press conference in which he stated that the complainant, who was an IPS Officer and posted as Superintendent of Police with charge of anti-terrorist squad, had collected assets in the region of Rs. 250 crores. In the process, the Lokayukta discussed the details of the raid on the properties belonging to the complainant situate in Mumbai, Kolhapur and Belgaum. The press statement issued by the Lokayukta was widely reported the very next day in a number of prominent national as well as local newspapers, like Indian Express, Hindu, Times of India etc.

(3.) Sakal Newspaper, which is a Marathi newspaper also carried and published this news item. Kolhapur edition of this newspaper dated 19th March, 2009 records the version of the Lokayukta. Likewise, statements given by the Lokayukta also appeared in Belgaum, Pune, Nasik and Aurangabad editions of Sakal newspaper.