MANIK CHAND GUPTA Vs. VIRENDRA KUMAR

JUDGEMENT

(1.) THIS petition had been filed by Manik Chandra Gupta and Mohammad kaleem praying that the opposite parties namely Virendrea Kumar, Sampadak (Editor) Deshdoot (Dainki Jagran Jhansi Prakash) Rajender Gupta Managing Editor Deshdoot (Dainik Jagran Jhansi Prakashan), Bajrang Lal Local correspondent of Desdoot Hindi Daily, Cr. Mohammad Usman Chheola and Izhar be punished under the contempt of Court Act.

(2.) IT is alleged in the petition that after the order of Sri Gulab Singh Sub- Divisional Magistrate, Machhlishahr, district Jaunpur dated 1-21978 was passed releasing the land in dispute in favour of the petitioner under Section 146 Cr. P. C the opposite parties Bajtang Lal Dr. Mohmmad Usman chheola and Izahar with a view to scandalize the Magistrate got an article published in Deshdoot in Collusion with the Editor of the said paper. The said article runs as follows :

(3.) IT is also alleged in the petition that Bajrang Lal, opposite party No. 3 propagated against the Magistrate Sri Gulab Singh by a loudspeaker and incited the Kunjras to close their shops. A supplementary affidavit was filed by Suleman on behalf of the petitioners in which it was stated by Suleman that he was approached by Bajrang Lai and Izahar, opposite parties and was paid Rs. 5/- for announcing on a loudspeaker that the Magistrate, Sri Gulab Singh had passed a dishonest and wrong judgment in collusion with the petitioners which he did for two hours.