SHIV SINGH AND OTHERS Vs. SURBIR SINGH

JUDGEMENT

(1.) Shiv Singh, Kesar Singh and Udhay Singh Pial- petitioners have invoked the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure for quashing of the complaint No. 211/1996 titled as Surbir Singh Vs. Shiv Singh and others, under Sec. 500 Indian Penal Code.

(2.) Surbir Singh-complainant has filed a complaint under Sec. 500 Indian Penal Code, Annexure P.1 against as many as eight accused including the present petitioners. The facts which have bearing on the decision of the issue raised in petition would be appreciated in a better manner if the allegations being the basis of the case, as contained in the complaint, are reproduced., Para 2 of the complaint Annexure P.2 dated June 7, 1996 reads as under:

(3.) It is further alleged that the accused got published the aforesaid allegations in the newspapers. By levelling these false allegations, the reputation of the complainant has been lowered in the eyes of the friends, colleagues, relatives and the public in general. The police has also raided his house in the presence of the neighbours. Therefore, action may be taken against them for committing offence punishable under Sec. 500 Indian Penal Code. In addition to this, it was prayed that the accused be ordered to pay Rs. five lakhs to the complainant on account of causing damage and agony to the complainant.