ASHOK AGGARWAL Vs. HARBANS LAL AND ORS.

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of criminal complaint No. 746 -12001/05 under Section 500 of the Indian Penal Code, 1860 ('IPC' for short) titled 'Harbans Lal versus Ashok Aggarwal and others (Annexure P -1) and all the subsequent proceedings arising therefrom.

(2.) LEARNED senior counsel for the petitioner has submitted that petitioner is the Chairman of Amar Ujala Publications Limited. Petitioner is the Chief Editor of all 18 editions of the newspaper. As Chief Editor of the newspaper, the job of the petitioner was administrative in nature. Petitioner did not have any role with regard to selection and scrutiny of news and articles published in any edition of the newspaper. Editors working in the area were controlling the publication of the newspaper. Petitioner was stationed at Agra and was not responsible for the publication made by the newspaper at Sirsa. In support of his arguments, learned counsel has placed reliance on Gambhirsinh R. Dekare versus Falgunbhai Chimanbhai Patel : (2013) 3 Supreme Court Cases 697', wherein it was held as under: - -

(3.) LEARNED senior counsel has next placed reliance on 'The State of Maharashtra v. Dr. R.B. Chowdhari and others : AIR 1968 Supreme Court 110', wherein it was held as under: - -