S.D. ROHMETRA Vs. SALEEM

JUDGEMENT

(1.) Respondent No. 1 filed complaint U/s 499/500 RFC against the petitioner, which complaint is pending on the files of the Special Mobile Magistrate PT and E Srinagar, on the ground, that his reputation has been adversely affected and integrity bruised in view of the News item which appeared in Daily Excelsior News paper, published from Jammu in its edition dated 27th Feb. 2012.

(2.) The Id. Magistrate after recording the preliminary statement of respondent No. 1 and one Bashir Ahmad on 10th March 2012 issued process for petitioner's appearance. The bailable warrants in the amount of Rs. 10,000/- were issued to secure the presence of the petitioner before the trial Court.

(3.) In this writ petition, order dated 10th March 2012 has been called in question and it is also prayed that by issuance of writ of certiorari the complaint filed under sections 499/500 RFC pending on the files of Id Mobile Magistrate PT and E Srinagar, be quashed and'ld trial Magistrate be directed not to proceed with the trial of the case.