AJAY S/O BADRINARAYAN SONI Vs. STATE OF MAHARASHTRA THROUGH POLICE STATION OFFICER, P S UMRED, NAGPUR MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned counsels appearing for the parties.

(2.) By the present application, the applicants have challenged the criminal action started by the respondent no. 1 on the complaint of the respondent no. 2 vide Crime No. 92/2015 and prayed to quash the same.

(3.) The applicant no. 1 is editor of a weekly newspaper - 'Pharmacist Times' which is published from Nagpur and Pune and the same is duly registered under the Press and Registration of Books Act, 1867. The applicant no. 2 is friend of applicant no. 1 and does wholesale business of medicines in Nagpur. Smt. Kalyani Wagh, who is President of Akhil Bhartiya Pharmacist Welfare Association, Maharashtra received a secret complaint that respondent no. 2 (complainant) - owner of Radhe Multispeciality Clinic, Umrer had done C.C.H. (Certificate Course of Homeopathy) but he was giving allopathic medicines to the patients, mostly children and women.