SEBABRATA GUPTA Vs. BADRINATH JAISWAL

JUDGEMENT

(1.) This revisional application is directed against the proceedings initiated by the learned Sub-Divisional Judicial Magistrate, Alipore, against the petitioner under Section 294 read with Section 114 of the Indian Penal Code on the basis of the complaint filed by one Badrinath Jaiswal, the opposite party.

(2.) Anandalok is a fortnightly Bengali magazine published by Ananda Bazar Group of Publication. This Magazine publishes matter of importance relating to Cinema, Drama and other cultural affairs. The petitioner No. 1 is the Editor of the Bengali Weekly Anandalok. The petitioner No. 2 is the printer and Publisher of the said weekly. The Petitioner No.3 is a Film Actress and the petitioner No.4 is a Photographer based in Bombay.

(3.) One Badrinath Jaiswal, the opposite party herein had filed a petition of compliant against the petitioners and three others before the learned Sub-Divisional Judicial Magistrate, Alipore, alleging commission of offences under Section 292 read with Section 114 of the Indian Penal Code, who took cognizance of the alleged offence and directed service of summons. Hence this revisional application.