HARISH MALIK Vs. LOKENDRA TOMAR

JUDGEMENT

(1.) Heard finally.

(2.) The necessary facts for the disposal of the present application in short are that the respondents have filed a criminal complaint against the applicant and other co- accused persons for offence under Section 500 of Cr.P.C. on the allegation that the applicant is the Regional Editor of Daily Newspaper ''Patrika'' of Morena Edition. A news was published on 11-2-2011, in the newspaper that the respondents who are posted as Constables in Police Department have connection with the abductors as they were in constant touch with the abductors on telephone. According to the respondents, it was a defamatory article as a result of which their image has been tarnished in the society.

(3.) The Trial Court by order dated 7-5-2012, took cognizance of the offence under Section 500 of I.P.C. Being aggrieved by the order of the Magistrate, the applicant filed a Criminal Revison, which too has suffered dismissal by order dated 31-12-2015.