SUMAN SEHGAL Vs. SANTOSH DHAKAD AND ANOTHER

JUDGEMENT

(1.) The petitioner, an Assistant General Manager (Public Relations and Community Service Banking) of State Bank of India, invoked the jurisdiction of this Court under Section 482 of the Code of Criminal Procedure (CrPC) for quashing the criminal complaint No. 2527/2013.

(2.) The brief facts necessary for adjudication of this matter are that the State Bank of India (Bank) published a magazine namely "Akanksha" from Bhopal Circle, strictly for internal circulation amongst the employees of the Bank. Being Assistant General Manager (Public Relations), the petitioner was entrusted with the duty to function as Editor of said magazine. Certain other officers assisted him as Assistant Editor, etc. The magazine was published and circulated amongst the staff members.

(3.) In March 2013 Issue of said magazine, a short story namely, "Charitra" was published. The said story was written by respondent No.2. He sent this story to the Editor along with a letter dated 6.3.2013 (Annexure P/1). In this letter, he certified that the short story "Charitra" is an imaginary creation. It has no relation with any existing or dead person. The petitioner published the said article. He believed that declaration is true and story sent by respondent No.2 is imaginary and it does not have any real connection with any existing character/person. It is further submitted that respondent No.1 was not known to the petitioner.