VISHVESHWAR BHAT S/O RAMACHANDRA, BANGALORE- 560018 AND C.K. MAHENDRA S/O KRISHNE GOWDA, BANGALORE - 560018 Vs. K.N. ASHOK, S/O LATE NANU, MAJOR, OCC: ELECTRICAL CONTRACTOR M/S NEW ASHOK ELECTRICALS, ARAVATHOKLU, GONIKOPPALU TALUK VIRAPET, DISTR

JUDGEMENT

(1.) THESE two petitions are filed under Section 482 Cr.P.C to set aside the order dated 4 -5 -2006 passed by the Addl.Civil Judge (Jr.Dn) & JMFC, Virajpet. in C.C. No. 416/2006.

(2.) THE relevant, facts leading to these petitions are as follows: -

(3.) LEARNED counsel for the petitioners submitted that by mistake the name of M.N. Ashok was printed in the newspaper instead of M.K. Ashok. Immediately after realising the mistake, petitioners published a corrigendum on 5 -12 -2005 regretting for the mistake and the petitioners had not intentionally published the name of respondent.