DASARI NARAYANA RAO Vs. R D BHAGVANDAS

JUDGEMENT

(1.) This is a petition filed under S. 482 Criminal P.C. to quash the proceedings in C.C. No. 144/85 on the file of the XVII Metropolitan Magistrate, Hyderabad against the petitioner.

(2.) The petitioner is the 1st accused in C.C. No. 144/85 on the file of the XVII Metropolitan Magistrate, Hyderabad. On a private complaint filed against him and two others under Ss. 500 and 501 of the IPC the same was taken on file by the learned Magistrate and summonses were issued to all the three accused, including the petitioner.

(3.) The petitioner is the Chairman of the Board of Directors of Tarakaprabhu Publishers Private Limited, hereinafter referred to as the "company". The primary object of the company as set out in the memorandum of objects and Articles of Association of the Company is to establish, maintain and run a printing press or presses for printing and publishing newspapers, journals, periodicals and magazines etc. The Company publishes a Telugu Daily viz., UDAYAM. The second accused is the Editor while the third accused is the printer, publisher of the daily. The third accused also is the Managing Director of the Company.