ANIRBAN CHATTOPADHYAY Vs. KRISHNENDU NARARYAN

JUDGEMENT

(1.) The petitioners herein have sought for quashing of a complaint case being case no. 382C/2017 initiated by opposite party herein under Sec. 500/501/34 of the Indian Penal Code (in short IPC) which relates to a publication carried in a widely circulated Bengali daily on 19/12/2016, covering a news article relating to complainant/opposite party herein.

(2.) The allegations levelled by the opposite party/complainant is to the effect that vide aforesaid publication under the headline 'Abhijukto Krishnendu Nararyan' ( Krishnendu Narayan has been made as accused), in which it was reported that a complaint has been lodged by house owners of a house at ward no. 10 Imam Bara Lane, Malda English Bazar Municipality, against the opposite party herein and his associates for threatening and resisting construction of roof at the house of said persons on a demand of Rs.19,00,000.00. The petitioner no. 1 and 2 are the editor and the publishers of the said newspaper and petitioner no.3 is the reporter.

(3.) On the basis of the written complaint the court below after taking cognizance and after examining the complainant on affirmation, issued process against the accused persons including the petitioners herein under sec. 500/501/34 of the IPC, invoking his jurisdiction under Sec. 204 of the Cr.P.C.