DINESH CHANDER Vs. RAJESH SHARMA AND ANR.

JUDGEMENT

(1.) THIS petition under Section 482 of the Cr.P.C. read with Article 227 of the Constitution of India has been filed by the petitioner against the order passed by the learned Additional Sessions Judge, Una in Criminal Revision No. 18 of 2009, decided on 24.10.2009, vide which he upheld the order passed by the learned Judicial Magistrate Ist Class, Court No. I, Una.

(2.) BRIEFLY stated the facts of the case are that the petitioner filed a complaint under Section 190(1)(a) of the Cr.P.C. as against the respondents alleging that some police officers of District Una instigated accused No. 1 to get a news published in Amar Ujala, Hindi Daily concerning a false FIR with the intent to create ill -will against the complainant amongst the public in general. It was alleged that without verifying the facts, accused No. 1 got published the news in the said Hindi Daily in its edition, dated 25.11.2005, and since the said news was false and accused No. 2 approved the publishing of the said news in his newspaper, therefore, both the accused persons are liable to be summoned under Section 500 of the Cr.P.C.

(3.) BEING aggrieved, the petitioner filed a revision petition under Section 397 of the Cr.P.C. and the learned Additional Sessions Judge, vide his impugned order, dismissed the said revision petition.