SANJAY GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State and learned counsel for opposite party No. 2.

(2.) The opposite party No. 2 filed a complaint before the concerned Magistrate alleging therein that a news item was published in Bareilly edition of Dainik Jagaran, daily newspaper alleging defamatory and malicious imputation against the complainant and by the said publication the accused persons had acted to defame him. By the said news, the Dainik Jagran Published a news item that on the order of DIG a case has been registered in which his and his brother's name i.e. Ram Prem was published. By the said news item it was published that a case in connection with attempt to murder and assault (maar-peet) had been registered, whereas he and his brother are reputed and respected persons and furthe they are never involved in any criminal case. By the said news item the Bureau Chief Devendra Deva, Editor-in-Chief Sanjay Gupta, printer and publisher and General Manager Anugrah Narain Singh have disreputed the complainant. He sent a notice on 29/4/2016 however neither they have given any reply nor published any disapproval.

(3.) The complainant examined himself under Sec. 200 Cr.P.C. and produced other witnesses under sec. 202 Cr.P.C. Learned Magistrate by the impugned order has summoned the applicant and three others to face trial for offence under sec. 500 IPC. Applicant and other co-accused preferred a criminal Revision No. 210 of 2019 before the Sessions Judge which has been dismissed by the order dtd. 21/10/2021.