MOHAMMAD ALI ABUBAKER SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) TAKING umbrage to the interview granted to the press reporters by one of the high ranking police officials of the city, the petitioner came before the court stating that the informations given in the said interview are incorrect and therefore such defamatory untrue statements, should not have been made.

(2.) AFTER filing the petition, an improvement at page 24, prayer clause (b) is made as under : "(b) That this Hon'ble Court will be pleased to issue a writ in the nature of prohibitation or a direction and/or order in the nature of Prohibition directing the Respondents not to make any defamatory and untrue statement against the petitioner indicating that he is absconding and wanted criminal or that he is connected with any gangs;" As originally framed, the prayer clause (b) did not contain the words "defamatory and untrue". These words came to be added by way of an amendment. The prayer reads as above after incorporating the said amendment.