SUDHAKAR AND OTHERS Vs. DIVAKAR AND OTHERS

JUDGEMENT

(1.) Heard both the learned counsel at length finally and perused the record.

(2.) This petition has been filed under section 482 of Cr.P.C., 1973 by the petitioners for quashing the impugned complaint dated 14.03.2016 and consequently Criminal Case No. 677/2016 pending before the Court of Judicial Magistrate First Class, Multai, District Betul.

(3.) As per the story culled out in the complaint dated 14.03.2016 lodged by the respondents No. 1 to 3 against the petitioners and respondents No. 4 and 5 on the basis of news paper report was published in the local news paper "Danik Koushar" and "Dainik Chalti Ankhe" at Bhopal regarding the action of respondents No. 1 to 3 in sowing crops on public road because of which public at large was suffering, however despite repeated request respondents No. 1 to 3/complainants had refused to budge. The Court of judicial Magistrate First Class registered offence under Sections 500, 502, 120-B and 34 of I.P.C. against the petitioners.