REGENT COMPUTRONICS PVT. LTD.

Dilip Babasaheb Londhe Appellant

V/S

STATE Respondents

Referred Judgements :-

PALNITKAR V. STATE OF BIHAR [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHANDRU DEO SINGH VS. PROKASH CHANDRA BOSE ALIAS CHABI BOSE [REFERRED TO]
SAHIB SINGH MEHRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
KARAM CHAND GANGA PRASAD VS. UNION OF INDIA [REFERRED TO]
G NARASIMHAN G KASTURI AND K GOPALAN FRANK MORSES AND M KRISHNASWAMI A M SWARAMAN AND M KRISHNASWAMI VS. T V GHOKKAPPA :T V GHOKKAPPA :T V CHOKKAPPA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PUNJAB NATIONAL BANK VS. SURENDRA PRASAD SINHA [REFERRED TO]
SHATRUGHNA PRASAD SINHA VS. RAJBHAU SURAJMAL RATHI [REFERRED TO]
KRISHNAN VS. KRISHNAVENI [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
JAWAHARLAL DARDA VS. MANOHARRAO GANPATRAO KAPSIKAR [REFERRED TO]
M N DAMANI VS. S K SINHA [REFERRED TO]
JOHN THOMAS VS. K JAGADEESAN [REFERRED TO]
K G PREMSHNKER VS. INSPECTOR OF POLICE [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
RAMOJI RAO CHAIRMAN RAMOJI GROUP OF COMPANIES VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RUKMINI NARVEKAR VS. VIJAYA SATARDEKAR [REFERRED TO]
S KHUSHBOO VS. KANNIAMMAL [REFERRED TO]
RADHESHYAM KEJRIWAL VS. STATE OF WEST BENGAL [REFERRED TO]
VISHWA NATH VS. SHAMBHU NATH PANDEYA [REFERRED TO]
HOMEN BORGOHAIN VS. BRAHMAPUTRA VALLEY REGIONAL HANDLOOM WEAVERS CO OPERATIVE SOCIETY LTD [REFERRED TO]
MISRILAL MANGILAL MATERNITY AND CHILD WELFARE CENTRE CONSTRUCTION COMMITTEE VS. K RAJMALLU [REFERRED TO]
SURENDRA BHARDWAJ S/O KEDARNATH VS. STATE [REFERRED TO]
K M CHERIAN VS. D JOHNSON COMPLAINANT [REFERRED TO]
NAZEEM BAVAKUNJU VS. STATE OF KERALA [REFERRED TO]
EDITOR DECCAN HERALD BANGALORE VS. PROF M S RAMARAJU [REFERRED TO]
VIVEK GOENKA VS. STATE OF MAHARASHTRA [REFERRED TO]
MOTOROLA INCORPORATED VS. UNION OF INDIA [REFERRED TO]
H K DUA VS. CHANDER MOHAN [REFERRED TO]
MOHIT ALIAS SONU VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) These two petitions questioning continuance of two separate criminal cases against the petitioners' newspapers are being disposed of by this common judgment because of the common question of law involved, though facts giving rise to these petitions are different.

(2.) The petitioners in Writ Petition No.10/2011 are the Executive Editor and publishers of Marathi newspaper Pudhari. Before 22/11/2009, a meeting was held in Menezes Braganza Institution at Panaji. Advocate Govind Pansare the accused no.4 and Dr. Narendra Dabholkar- the accused no.5 in the complaint, addressed the said meeting. The petitioners' newspaper published this news on 22/11/2009. The news item refers to Sanatan Sanstha and reports that Advocate Govind Pansare stated that the institutions like Sanatan Sanstha were harming religion. Similar were the observations of Dr. Narendra Dabholkar reported in the petitioners' newspaper.

(3.) After this news item was published, on behalf of Sanatan Sanstha, Shri Virendra Pandurang Marathe claiming to be its Managing Trustee, filed a complaint in the Court of Judicial Magistrate, First Class, Ponda for the offences punishable under Sections 500, 501 and 502 read with Section 34 of the Penal Code against the petitioners, Advocate Panasare and Dr. Narendra Dabholkar. It was alleged that this publication was defamatory and contained imputations, which were false to the knowledge of the accused. Learned Judicial Magistrate, First Class examined Virendra Marathe and one Shriram Parshuram. Shriram Parshuram stated that because of the article published in daily Pudhari, a doubt was created in his mind about the activities of Sanatan Sanstha. Learned Magistrate then directed issuance of process for the offences punishable under Sections 500, 501 and 502 read with Section 34 of the Penal Code.

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DILIP BABASAHEB LONDHE Vs. STATE

Referred Judgements :-

JUDGEMENT

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