H K DUA Vs. JAGAT SINGH

JUDGEMENT

(1.) Vide the instant application, the applicant is seeking to pass an order expunging the remarks made against the applicant in the order dated 11.07.2011 and opening Para No. 1 of the judgment dated 08.08.2011 in the present petition. For the sake of convenience, para No.1 of the judgment dated 08.08.2011 is reproduced below :-

(2.) It is stated in the instant application that the aforesaid petition was filed by petitioner Shri H.K. Dua for quashing of CC No. 213 of 1994 titled as Jagat Singh vs. Chief Editor, Indian Express and others under section 500 of the Indian Penal Code, 1860.

(3.) Further stated that one Vinod Kumar Sharma had filed a Criminal Complaint before the Court of Metropolitan Magistrate, Patiala House for commission of offence under section 500 of the IPC against various news agencies, editors, reporters. For quashing of the aforesaid Criminal Complaint, Shri Vivek Goenka, Chairman of the Board of Directors of Indian Express Newspapers (Mumbai) Ltd. had filed Criminal M.C. No.927/2007 entitled as Sh. Vivek Goenka vs. Sh. Vinod Kumar Sharma under section 482 Cr.PC for quashing of the Criminal Complaint No.7 of 2006. The applicant was engaged as a counsel for Vinod Kumar Sharma, respondent in the above mentioned Crl. MC No. 927/2007.