VIJAYDHARI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) A supplementary affidavit has been filed bringing on record the part of Hindi Daily "Dainik Jagran", Patna Edition dated 11.6.2000 which is the basis for filing the complaint upon which the petitioner has been summoned for standing trial for committing offences under Sections 500, 501 and 502 of the IPC.

(3.) The petitioner was writing a letter to different authorities of the Bihar State Road Transport Corporation bringing into the notices the prospective acts of indulging in malpractices, etc. in placing orders for fabrication of bodies of buses acquired or to be acquired by the said Corporation. The contract was given to some fabricators as may appear from the neWSpaper cutting Annexure-2 to the supplementary affidavit. While raking up the issue of corruption, the petitioner was making statement that there was every chance of huge bungling of public funds by the officers of the Corporation and that could be detrimentalto the interest of the employees of the corporation. These are the statements which have been taken as constituting offences under which the petitioner has been summoned.