RAKESH AGRAWAL Vs. B.S.JAGGI

JUDGEMENT

(1.) This is a petition, under Section 482 of the Code of Criminal Procedure (for short 'the Code') for quashing of the proceedings pending as R.T.No.3553/08 before CJM, Satna. In that case, cognizance of the offence punishable under Section 500 of the IPC has been taken against the petitioners and co-accused Bharat Saxena, upon a complaint made by the respondent in respect of an allegedly defamatory news item published in Dainik Bhaskar, Satna on 12.4.2008.

(2.) The news item in question contained imputation to the effect that the respondent, who was posted as Town Inspector at City Kotwali, Satna, had been behaving in an erratic and uncivilized manner in his bid to project himself as a Police Wala Gunda.

(3.) The corresponding declaration printed in the Newspaper reflects that at the relevant point of time, the petitioners were working respectively as Managing Editor, Chief Editor of the Newspaper and Managing Director of the Dainik Bhaskar Prakashan Private Limited.