BABULAL SHUKLA Vs. SHIVPRATAPSINGH

JUDGEMENT

(1.) FACTS giving rise to this petition are as follows: In the month of March, 1956 the petitioner was being prosecuted in the Court of the Additional City Magistrate, indore, for an offence under Section 307, I. P. O. The police had also instituted proceedings against the petitioner under Section 110, Cr. PC and that, case was also pending before the Additional District Magistrate, District Indore.

(2.) ON 18th March, 1956 during the pendency of these proceedings, there appeared a news item in 'nav Prabhat' a daily newspaper published from Indore. The news item was on the front page of the paper and the head lines printed in block letters were as follows:-ckcw 'kqdyk lekt ij dyad gs feys gq, iqfyl vf/kdkfj;ksa dks ekqh ugha feysxh x`g ea=h Jh nhf{kr dh ?kks"k. kk

(3.) IT is then suggested in the news item that certain police officers were mixed up with the petitioner and had failed to bring him to book; that the Home Minister had therefore deputed a conscientious police officer as District Superintendent of police to Indore. It is further stated that the police officers who are alleged to have been mixed up would not be excused if the allegations made against them were found to be proved.