PRABHU CHAWLAAND Vs. A U SHERIFF

JUDGEMENT

(1.) The present petition under Section 482, of the Code of Criminal Procedure, 1973 is filed for setting aside the order dated 14-12-1992 passed in Criminal Case No. 15178 of 1992 on the file of the VI Additional Chief Metropolitan Magistrate. Ban galore City ordering registration of the case against the petitioners and two others for offence punishable under Section 500, read with Section 34 I.P.C. and directing process against them for their appearance before the Court, and to quash the entire proceedings against the petitioners.

(2.) The respondent Sri A. U. Sheriff performed the marriage of his niece Reshma Sheriff with one Syed Manzoor Ahmed, son of Janab Syed Ibrahim Saheb, Proprietor : Master Travels, Bangalore on Sunday the 14/06/1992 in Chandrasagar Mar riage Hall. Jayanagar, Bangalore and that in that connection he had printed and issued marriage invi tations in which it was printed as under :-

(3.) In the Indian Express issue of Wednesday, 29/07/1992 another article reading as under came to be published.