PARKASH CHAND Vs. PRITAM CHAND

JUDGEMENT

(1.) SURINDER Kaur was married to the son of Pritam Chand on 28.2.1982. They were blessed with a child. The relations between the husband and the wife were strained. Petitioner Surinder Kaur filed a petition under Section 9 of the Hindu Marriage Act. It was withdrawn. Son of the respondent filed a divorce petition under Section 13 of the Hindu Marriage Act. It was dismissed. It is alleged that during the pendency of the petition, Surinder Kaur and Parkash Chand petitioners got published a Press Note in Punjabi Tribune dated 7.9.1986. Pritam Chand filed a complaint that due to publication of the news item, he had been defamed in the eyes of his relatives. When the police did not take any action, he has chosen to file the complaint.

(2.) AFTER recording the preliminary evidence, the learned Judicial Magistrate concluded that the said news item cannot be stated to be defamatory. There is no sufficient ground for proceeding. Accordingly, the complaint was dismissed.

(3.) AGGRIEVED by the said order, the present revision petition has been filed by Parkash Chand and Surinder Kaur.