TILAK HAZARIKA Vs. JAGAT NARAYAN YADAV

JUDGEMENT

(1.) By this application under Sec. 482 of the Crimial P.C., the petitioners have prayed for setting aside and quashing of the proceedings of C.R. Case No.168/2004, which is now pending for disposal in the Court of the learned Sub-Divisional Judicial Magistrate, Hojai, Sankardev Nagar.

(2.) The petitioner No.1, herein, is the Editorial Adviser of the daily newspaper "Asomiya Pratidin", which is published from Guwahati, the petitioner No.2 is the owner of the said newspaper and petitioner No. 3 is the Executive Editor. The Opposite Party as complainant filed a complaint in the Court of the Sub-Divisional Judicial Magistrate, Hojai, Sankardev Nagar alleging commission of offence under Sec. 500 of the Penal Code against the petitioners and three others.

(3.) The facts of the case as projected in the complaint petition is that the complainant is a reputed contractor of Hojai and is also associated with different organisations and a life member of "Axom Sahitya Sabha" and he was also an active member of the "Bharatiya Janata Party" and was the president of the said party.