ROHIT KARKERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners, against whom Criminal Case No. 3223/2007 has been filed by the respondent no. 2 herein before the Ld. Chief Judicial Magistrate, Jamnagar, have preferred this petition for quashing the complaint and order dated 5/5/2007 passed by 3rd Joint Civil Judge and Judicial Magistrate First Class, Jamnagar, in the aforesaid Criminal Case No. 3223/2007. Such criminal case is with reference to the allegations by the respondent no. 2 herein that both the petitioners have committed offences punishable under sections 499, 500, 501 and 114 of the Indian Penal Code [IPC] by publishing defamatory item against them on 14/4/2007 in local newspaper as well as in the news papers circulated in Saurashtra and Gujarat.

(2.) BY an order dated 12/3/2008 this Court has granted ad-interim relief in terms of para. 5 [B] of the petition and thereby further proceedings in Criminal Case No. 3223/2007 was stayed, observing as under in para. 2.

(3.) HEARD Ld. Advocate Mr. Jayesh Kotecha for the petitioner, Mr. NJ Shah, Ld. APP for the respondent no. 1 ­ State and Mr. K G Sheth, Ld. Advocate for the respondent no. 2. Perused the record.