H K DUA Vs. JAGAT SINGH

JUDGEMENT

(1.) The matter was taken up on 11.07.2011 and the following order was passed:-

(2.) The instant petition under Section 482 Criminal Procedure Code, 1973 (hereinafter referred to as the 'Cr. P.C.' is being filed for quashing the Criminal Complaint Case bearing CC No.213/1/1994 titled as 'Jagat Singh Vs. Chief Editor, Indian Express & Ors' under Section 500 Indian Penal Code, 1860 (hereinafter referred to as the 'IPC') pending before the Learned Metropolitan Magistrate, Rohini Courts, Delhi, which was filed by the respondent herein.

(3.) The issue in the aforesaid complaint case was that the complainant/respondent herein was shocked to read a report published in the daily edition of an English newspaper "The Indian Express" on 11.10.1994, in which the petitioner/accused had published a news by a the heading "Court charges Delhi cop with money swindling".