REGENT COMPUTRONICS PVT. LTD.

Hemantkumar Hasmukhlal Hojiwala Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

KIRAN BEDT KIRAN BEDI JINDER SINGH JINDER SINGH VS. COMMITTEE OF INQUIRY:COMMITTEE OF INQUIRY:COMMITTEE OF INQUIRY:COMMITTEE OF INQUIRY [REFERRED TO]
S KHUSHBOO VS. KANNIAMMAL [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
MEHMOOD NAYYAR AZAM VS. STATE OF CHATTISGARH [REFERRED TO]
VARSHABEN DEVENEDRABHAI PATEL VS. STATE OF GUJRAT [REFERRED TO]
P R RAMAKRISHNAN VS. SUBBARAMMA [REFERRED TO]
B P BHASKAR VS. B P SHIVA [REFERRED TO]
UMESH KUMAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) What is defamation? Complainant alleges that notice given by petitioners advocate contains defamatory statement and hence, the complaint. Petitioner prays to quash the complaint.

(2.) Few relevant facts are, thus;

(3.) It is the say of the complainant that by issuing the notice with above-referred contents and giving a copy of the notice to six police officers - who are referred to at the end of the notice - the impression is created that complainant is an criminal and intention is, police officer may take criminal action against the complainant.

Click here to view full judgment.

HEMANTKUMAR HASMUKHLAL HOJIWALA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address