COL LALNGAIHAWMI TERRITORIAL COMMANDER; LT COL LALRAMHLUNA; LT COL LALBULLIANA; LT COL KHAIZADINGA Vs. K LALBIAKSANGA

JUDGEMENT

(1.) This application filed under section 482 of the Cr.PC is directed against the order dated 2.8.2013 passed by the Chief Judicial Magistrate, Churachandpur in Cril.(C) No.1 of 2013 whereby and whereunder cognizance of the offence punishable u/s 500 of the IPC has been taken against the petitioners.

(2.) Before adverting to the submissions advanced on behalf of the parties, facts which gave rise to this application, need to be taken notice of.

(3.) On such complaint, a case was registered. Complainant was examined on solemn affirmation. Thereupon, the Court, after holding that the petitioner being a responsible officer, can be presumed to be the author of the pamphlet took cognizance of the offence punishable u/s 500 of the IPC vide its order dated 2.8.2013 which is under challenge.