(1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.
(2.) The application for leave to appeal under Sec. 378 (4) Crimial P.C. has been moved by the complainant-appellant against the judgment and order of acquittal dated 21.11.2016 passed by A.C.J.M., Court No.1, Meerut, acquitting the sole accused-respondent no.1 Smt. Seema Singh from the charges of offences under sections 500, 501 and 502 IPC.
(3.) The complainant's case in brief is that the complainant is Vice Chairman of Bulandshahr Development Authority since 2012 and is a Senior P.C.S. officer while his two sons-in-law are I.A.S. officers; that the complainant carries a good reputation, but on 8.6.2012, Smt. Seema Singh given a type written report at Police Station Civil Lines, Meerut on the basis of which case crime no.351 of 2012 was registered and F.I.R. under sections 323, 504, 506, 306, 511 Penal Code was lodged against him with the allegations that her husband was harassed by complainant-appellant and others and was compelled to commit suicide; that about the above F.I.R., a news item was published in local daily newspaper "Amar Ujala" of Meerut dated 11.6.2012, to the effect that there are charges of usurping property worth crores of rupees by complainant-appellant Shailendra and his partner Dheer Singh and, since the news items printed and published in news paper were given under the instructions of accused-respondent Smt. Seema Singh, defamation of complainant-appellant was caused by accused respondent; that in case crime no.351 of 2012, after investigation, final report was submitted on 8.7.2012, which has been accepted by the Court; that by lodging of F.I.R. and publication in the newspaper defamation of complainant has been caused and it considerably effected and undermined the position and reputation of complainant in the eyes of right thinking persons; that notice was sent to accused respondent on 18.7.2013 and complaint is being filed on 210.201