VIJAY Vs. FAIROZA UL HASSAN

JUDGEMENT

(1.) THE petitioner has approached this Court for quashing the proceedings in C.C. No.16/2013 on the file of Civil Judge & J.M.F.C., Badami, registered against the petitioner for the offences punishable under Sections 500, 501 and 502 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.' for brevity).

(2.) THE brief facts that emanate from records are that a person by name Firoza Ul Hassan lodged a complaint before J.M.F.C. Badami making this petitioner as accused No.5 alleging that all the accused persons including the petitioner have printed and published a defamatory statement against the complainant in Kannada daily newspaper, "Vijay Karnataka", which is circulated throughout Karnataka.

(3.) THE learned counsel for petitioner strenuously argued that accused No.5 is nowhere connected with printing and publishing of any article in the newspaper. On the other hand, it is the Editor, who edits and publishes the news in the newspaper. In the absence of any specific allegations against the petitioner, no criminal prosecution can be continued.