REGENT COMPUTRONICS PVT. LTD.

GOVERNMENT PLEADER Appellant

V/S

MATHAI MANJOORAN Respondents

Referred Judgements :-

HELMORE V. SMITH [REFERRED TO]
REX V. PARKE [REFERRED TO]
REX V. DAVIES [REFERRED TO]
TULJARAM V. GOVERNOR,RESERVE BANK OF INDIA [REFERRED TO]
SUNNULAL V. YESHWANTSINGH [REFERRED TO]
WASUDEORAO V. GOPAL [REFERRED TO]
STATE GOVERNMENT M.P. V. VINAYA KUMAR [REFERRED TO]
RAMASWAMY V. JAWAHARLAL [REFERRED TO]
DWARKA PRASAD AGARWAL VS. KRISHNA CHANDRA [REFERRED TO]
RAJENDRA KUMAR GARG VS. SHAFIQ AHMAD AZAD [REFERRED TO]
STATE VS. FAQIR CHAND [REFERRED TO]
STATE VS. RADHAGOBINDA DAS [REFERRED TO]
STATE AT THE INSTANCE OF THE S D M TITIAGARH VS. EDITOR PRINTER AND PUBLISHER OF MATRUBHUMI [REFERRED TO]

JUDGEMENT

(1.) This is an application filed by the Government Pleader under Sections 3, 4 and 5 of the Contempt of Courts Act -- Central Act XXXII of l952, for taking such action as this court thinks fit under the circumstances, against both the respondents herein.

(2.) The first respondent Sri Mathai Manjuran is the editor and the second respondent Sri. K. Sudhakaran is the publisher of the Malayalam Daily newspaper called "Kerala Prakasom' printed and published at Ernakulam.

(3.) In the petition filed by the Government Pleader, it is stated that in the issue of the newspaper dated 29-7-1958, the respondents have published a report purporting to be an account of the occurrence on the 26th July 1958 at Varandarappally (near Trichur). In that occurrence, about 5 people lost their lives and several others sustained injuries.

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GOVERNMENT PLEADER Vs. MATHAI MANJOORAN

Referred Judgements :-

JUDGEMENT

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