MUKESH INDORIYA (DR.) Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Sec. 482 of the Crimial P.C. has been filed by the applicant against the order of taking cognizance in Criminal Case No. 1199/2014 (Abdul Rauf Khan Vs. Dr. Mukesh Indoriya) and also for quashment of the complaint filed by the complainant.

(2.) In the private complaint, it is said that in the notice as well as in various communications received by the reputed persons of the city, the allegations have been levelled against complainant regarding demand of bribe for advertisement in the S.R. Cable. On refusal thereof, in an accidental case entering in the Hospital videography of the primary treatment to injured including the wife of the staff present giving primary aid, was done. The applicant gave the notice of such incident and circulated to other citizens, however it is alleged to cause loss of reputation to defame him. On the said complaint, cognizance has been taken by the Court.

(3.) Learned counsel for respondent no. 2 contends that in view of the judgment of Sewakram Sobhani Vs. R.K. Karanjia, Chief Editor, Weekly Blitz and others reported in (1981) 3 SCC 208 at this stage interference under Sec. 482 of the Crimial P.C. is not warranted, however, all these allegations and counter allegations are required to be examined by the Court after adducing evidence brought on record.