UDAI KUMAR Vs. DALEL SINGH AND ORS.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THIS and another petition, i.e. CRMMO No. 39 of 2010, titled as Rajat Sinha v. Dalel Singh and others, are being disposed of by a common order, because relief claimed, in both the petitions, is the same, viz. quashing of proceedings of Criminal Complaint, under Section 500 of the Indian Penal Code, instituted against the Petitioners by Respondent Dalel Singh.

(3.) 1 A news item appeared in the daily issue dated 26th May, 2005 of the aforesaid newspaper, which read that a person by the name of Dalel Singh, who lived in the neighbourhood of a lady, by the name of Rupa Devi, had been constantly teasing the said lady and on 20th May, 2005 he forcibly entered the house of the lady to molest her. There is no other person in the locality, mentioned in the news item, by the name of Dalel Singh, except the Respondent/complainant, per Respondent/complainant Dalel Singh.