UTTARBANGA SAMBAD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings being C.R.-55 of 2022 under Sec. 500 of the Indian Penal Code, 1860 pending before the Court of the learned Judicial Magistrate at Tufanganj including the Orders dtd. 27/7/2022 and 5/9/2022 passed in connection therewith.

(2.) The allegation in the present case is that that the daily newspaper 'UTTARBANGA SAMBAD' without verifying the veracity of the case, had falsely printed the article relating to the opposite party and assassinated his character by imputing statement, which said or read as that the said opposite party on regular basis and continuously had been taking sexual advantage of the accused person no. 1. The contents of the allegations were printed on the said newspaper on 2/5/2022 at page number 16 which when circulated throughout the District of Cooch Behar tarnished the reputation of the opposite party at a large scale and resulted in defaming the opposite party.

(3.) The opposite party no.2 is a teacher at Chamta Deshbandhu Vidyalaya (H.S.) and bears allegiance towards the ideologies of the ruling political party.