G M R ARADHYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER has sought for quashing the order passed by the 3rd respondent in proceedings Nos. MAG (1) CR 122 of 2002 and MAG (1)CR 136 of 2002, dated 21-11-2002.

(2.) HEARD the learned Counsel for the petitioner, Government Pleader and also respondents 4 and 5. None represents respondent 2.

(3.) IT is stated that the petitioner is a Journalist holding a Diploma in journalism and publishing a Kannada daily by name 'jana Miditha' from Davangere. By initiating proceedings against him in No. MAG (1)CR 122 of 2002, the District Magistrate has passed the impugned order for violation of Section 12 of the Press and Registration of Books Act, 1867 and thereby convicting him and to pay Rs. 2,000/- fine and also to undergo simple imprisonment for one month and has also prohibited publication of the said paper by him. The same has been assailed by the petitioner on various grounds.