PURUSOTTAM SINGH THAKUR Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) IN this application under Sec. 482, Cr.P.C. petitioner prays to quash the order of cognizance in I.C.C. No. 26 of 1999 of the Court of J.M.F.C., Khariar.

(3.) LEARNED counsel for the petitioner Mr. Dhal argues that petitioner had least desire to defame any individual much less the opposite party No.2/complainant and the said article was published as a constructive criticism against what is happening relating to the land reforms. Accordingly, he states that a prima facie case for the offences either under Sec. 500 or 501, I.P.C. is not made out. During the course of hearing on being asked learned counsel for the petitioner also states that petitioner is willing to publish in his periodical i.e. "JANAMADHYAMA" a message notifying that he has no disrespect for the complainant and in the impugned published item he had no desire or intention to defame the complainant in any manner.