SABIHA SULTANA Vs. MOHD BADRUDDIN

JUDGEMENT

(1.) This criminal revision case is filed seeking to assail the order dated 13-12-2002 in Crl.M.P.No.8168 of 2001 in C.C.No.881 of 1999, on the file of the Court of the IV Metropolitan Magistrate, Hyderbad, wherein the petition filed by the respondents 1 to 5 herein i.e., A-1, A-3 to A-6 for discharge, was allowed.

(2.) The revision petitioner herein filed a private complaint under Section 200 Cr.P.C., against the respondents 1 to 5 herein and another, alleging offence under Section 500 IPC. A-1 is the husband of the complainant, A-2 and A-3 are his parents, A-4 and A-5 are his sisters and A-6 is the husband of A-4. According to the complainant, A-1, at the instigation of A- 2 to A-6, gave a publication in Siasiat Urdu daily on 14-04-1999 making false allegations to defame the complainant, her parents and brother. The imputation in the public notice reads as under:

(3.) The respondents/A-1, A-3 to A-6, on the other hand, contend that the said publication had to be made by way of public notice of the factum of pronouncing talaq and was not intended to defame the complainant or cast any aspersions on her.