PRAKASH Vs. VANDANA

JUDGEMENT

(1.) The petitioners are accused Nos.2 and 3 in CC No. 1618/2014 on the file of the Judicial First Class Magistrate, Karunagappally. It is a private complaint filed by the 1 st respondent alleging offences punishable under Secs. 499 and 500 IPC. Annexure-I is the certified copy of the complaint.

(2.) The allegation in Annexure-I complaint briefly is like this : The petitioner No.1, who is the 2 nd accused in the case is the Executive Editor of Reporter Channel and the 2 nd petitioner, who is the 3rd accused in the case is the Director and Chief Editor of Reporter Channel. The petitioners aired a program "Big Story" on 18/2/2014, wherein the contents of a book published by a foreigner against Mata Amritanandamayi was the topic of discussion. According to the 1 st respondent, she is an ardent devotee of Mata Amritanandamayi and she was able to conceive through the blessings of the said personality. The 1st accused in the case made imputations to the effect that the Amritanandamayi Math is a source point of sex, black money, gold and narcotics in respect of which he has obtained an anonymous letter. The imputations of the 1 st accused, Rishi Kumar indicate that the complainant was impregnated by persons of the Mata Amritanandamayi's Ashram other than her husband and thereby, she has been defamed.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor. Even though notice is issued to the 1st respondent, there is no appearance.