GIRISH BANSAL Vs. YOGENDRA NATH SAHU

JUDGEMENT

(1.) Heard on application under Section 378(4) of the Code of Criminal Procedure, 1973 for grant of leave to appeal.

(2.) This petition has been preferred against judgment dated 19.8.2019 passed by Judicial Magistrate First Class, Durg (CG) in Complaint Case No.1236609/2013 wherein the said Court acquitted the respondent for the charge under Section 500 of the Indian Penal Code, 1860.

(3.) The petitioner filed a complaint against the respondent under Section 500 IPC for publishing false imputation against him in a daily newspaper Patrika on 09.6.2013 stating that the petitioner is engaged in malpractice of black marketing of gas cylinders and as a result, there is shortage of gas cylinders for genuine consumers. On publication of false imputation, the complainant issued legal notice through his advocate on 21.6.2013 and thereafter complaint was filed before the trial Court which resulted into acquittal.