REGENT COMPUTRONICS PVT. LTD.

THINA BOOMI Appellant

V/S

STATE REP. BY INSPECTOR OF POLICE, CITY CRIME BRANCH Respondents

Referred Judgements :-

SURESH LOHIYA V. STATE OF MAHARASHTRA [REFERRED TO]
P.K.KRISHNASAMY AND ANOTHER V. STATE REP. BY SUB INSPECTOR OF POLICE,VADASERY [REFERRED TO]
H.M.M. LTD.,V. MONOPOLIES & RESTRICTIVE TRADE PRACTICES COMMISSION [REFERRED TO]
HIRO DEVI VS. DISTRICT BOARD SHAHJAHANPUR [REFERRED TO]
NALINAKHYA VS. SHYAM SUNDER HALDAR [REFERRED TO]
M V JOSHI VS. M U SHIMPI [REFERRED TO]
STATE OF MADHYA PRADESH VS. MIR BASIT ALT KHAN [REFERRED TO]
STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED TO]
P K UNNI VS. NIRMALA INDUSTRIES [REFERRED TO]
SAHAB SINGH VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. DEOKI NANDAN AGGARWAL [REFERRED TO]
SURESH LOHIYA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF TAMIL NADU VS. SIVARASAN ALIAS RAGHU ALIAS SIVARASA [REFERRED TO]
STATE OF KARNATAKA VS. KEMPAIAH [REFERRED TO]
ASHOK CHATURVEDI VS. SHITUL H CHANCHANI [REFERRED TO]
BHAGWAN SAMARDHA SREEPADA VALLABHA VENKATA VISHWANDADHA MAHARAJ VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) THE petitioner, proprietor of Thina Boomi, a monthly magazine, seeks to quash the first information report, registered in Crime No. 1219 of 1999, pending for investigation before the first respondent.

(2.) ACCORDING to the petitioner, the petitioner gave an advertisement in a daily, Thina Boomi dated 18.10.1999 and 22.10.1999, announcing that Thina Boomi monthly would be publishing a "Deepavali Special Malar" for the year 1999 at a cost of Rs 100 and those who purchase the malar would get a prize coupon inside the malar on production of such prize coupon, the purchaser would be getting a bumper prize or any other prize.

(3.) MR. M. Ravindran, learned senior counsel for the petitioner, contends that the F.I.R. registered is liable to be quashed, as the allegations mentioned in the F.I.R. do not satisfy the ingredients to constitute an offence punishable under Section 4 read with Sections 3 and 5 of the Act and Section 420 I.P.C.

Click here to view full judgment.

THINA BOOMI Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address