KRISHNA KANT UPADHYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned counsel for the Opposite Party No. 2 along with learned Additional Public Prosecutor.

(2.) Petitioners have challenged order dated 23.11.2012 passed by Sri Ghanshyam Singh, Judicial Magistrate, 1st Class, Patna relating to Complaint Case No. 2440(c) of 2012 (Dr. Sudhakar Prasad Singh v. Krishna Kant Upadhya and Ors.) whereby and where under petitioners have been summoned to face trial for offences punishable under Section 501, 502, 34 of the IPC.

(3.) Opposite Party No. 2/complainant, Dr. Sudhakar Prasad Singh filed complaint petition arraying four persons including Hindustan Media Venture Limited under garb of Section 499 IPC punishable under Section 500,501,502,503 IPC relating to publication of a news item in Hindustan Daily Newspaper dated 22.08.2012 and on account thereof, the complainant found the news item defamatory with a view to tarnish his image and reputation in the society.