JITENDER BAJAJ Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) This order shall dispose of two petitions i.e. Cri Misc. No. 2066-M of 1992, filed byJitender Bajaj, Resident Editor, Jan Satta, Chandigarh and Cri. Misc. No. 5686-M of 1992, filed by Pawan Kumar Bansal and Jitender Bajaj, News Correspondent and Resident Editor, respectively, of Jan Satta, Chandigarh.

(2.) Both these petitions have been filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the Code) for quashing of second criminal complaints, filed by respondent No. 2, in which the petitioners have been summoned to face trial under Section 500, IPC on the same set of facts and allegations, as were levelled in the first complaints, which were dismissed for non-appearance of the complainants and their counsel under Section 256, Cr. P.C. and the petitioners were acquitted.

(3.) The question of law involved in both these petitions is :