LAWS(KAR)-2023-7-278

ROHINI SEETARAM Vs. M.P.NORONHA

Decided On July 13, 2023
Rohini Seetaram Appellant
V/S
M.P.Noronha Respondents

JUDGEMENT

(1.) The petitioners claimed to be the owners of Chitra Publications Limited, which owns newspaper named "Karavali Ale" are before this Court seeking quashing of the proceedings in PCR No.51/2014, now numbered as C.C.No.3901/2016 pending on the file of the learned JMFC II Court, Mangalore, for the offence punishable under Ss. 384, 385, 389, 500 , 501 and 506 read with 34 of IPC .

(2.) Facts leading to the case are as under; The prosecution case is that petitioners and others accused persons have made false publications against respondent - complainant. The complainant has further alleged that person representing accused demanded huge money from complainant. It is further alleged that publications were made in order to put fear in respondent's mind and pressurise him to give favorable opinion to his client - Karnataka Jesuit Educational Society to settle the case as proposed by accused No.5.

(3.) The present petitioners have filed captioned writ petition by contending that they are falsely implicated and they have nothing to do with publications. Therefore, proceedings are sought to be quashed on the ground that initiation and continuation of the proceedings insofar as petitioners are concerned is nothing but abuse of process of law.