AMOL KASHINATH VYAVHARE Vs. PURNIMA CHAUGULE SHRIRANGI

JUDGEMENT

(1.) A short but an important issue which has arisen in this Petition, and it is when there is a publication of news suggesting disharmony amongst the police staff attached to 2 Offices under the Police Commissionerate, Solapur, whether it attracts the provisions of Sec. 505(2) of Indian Penal Code. Along with it, another issue involved is whether police case is maintainable if offense under Sec. 500 of Indian Penal Code is alleged to have been committed in respect of public servant.

(2.) There is a background for registration of FIR. There were two news articles published in the Edition dtd. 8/10/2017 for Dainik Pudhari and the Edition dtd. 22/5/2018 for the same newspaper.

(3.) On his background, the Deputy Commissioner of Police-Crime Smt. Pournima Chaugule Shringi lodged complaint with Sadar Bazar Police Station Solapur City on 1/6/2018. It was lodged against present Petitioner, who is shown as the Reporter of those two news articles. Police have registered an offense under Ss. 505(2), 500, 501 and 502 of the Indian Penal Code.