APPUNI Vs. EDITOR, PUDHARI MARATHI DAILY NEWSPAPER

JUDGEMENT

(1.) Appellant/accused feeling aggrieved by order passed by the trial Court on the file of JMFC-III, Belagavi, dtd. 15/2/2021, preferred this appeal.

(2.) Leave is granted to appellant/accused to prosecute the appeal.

(3.) The matter though listed for admission, with consent of both sides taken up for final disposal.