PANKAJ CHOUDHARY Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) This petition has been filed to seek quashing of Criminal Complaint (Annexure P-1) & summoning order (Annexure P-2), whereby accused have been summoned to face prosecution for the offences punishable under Section 499, 500 of Indian Penal Code. The accusation faced is for having committed an offence of defamation by making telecast in respect of a crime, projecting complainant as an accused, in their programme titled Crime Reporter, whereas FIR in question came to an end through cancellation report. The accused are the Zee News Channel, its MD and editor. The petition has been filed by Pankaj Chaudhary, who is assignment head of Zee News Channel.

(2.) Though the order of summoning is revisable order, however, the petition is filed on the ground of abuse of process of law, as the complaint and its contents do not make out commission of any offence and no such ingredients are present. Therefore, necessity arises for this Court to examine the merits of this petition in the limited scope of Section 482 Cr.PC to test if this falls within the parameters which call for interference against complaint and summoning order.

(3.) Briefly facts are noted below:-