AJIT SINGH Vs. RAJ DALUJA

JUDGEMENT

(1.) Inherent jurisdiction of this Court under Sec. 561-A (Sec. 482 Cr.PC) is being invoked by the petitioners seeking quashment of complaint (for short impugned complaint) filed by respondent herein under Sec. 500 RPC along with subsequent proceedings including order dtd. 23/11/2015 (for short the impugned order) pending before the court of Special Municipal Mobile Magistrate, Jammu (for short the court below).

(2.) The impugned complaint is stated to have been instituted by the respondent herein before the court below stating therein that the complainant/respondent herein is a respectable citizen of the State, an educationist and philanthropist owning a daily circulated newspaper namely "State Times". Brother of the complainant/respondent herein is stated to be an Industrialist owning a unit of Water Purifier Treatment Plant situated at Murallian Bisnah, Jammu, with brand name Fit-n-Fine duly certified by I.S.A.

(3.) The complainant/respondent herein is stated to have contended in the complaint that the accused persons/petitioners herein got a report published in Excelsior newspaper that a team on 21/11/2015 raided Fit-n-Fine, Water Purifier Treatment Plant and Aloe vera, suspended its licenses and closed both factories, with a criminal intention indicating the name of the complainant/respondent herein with his full particulars, harming his reputation in the society and amongst the friends and relatives particularly knowing the fact that the complainant/respondent herein had nothing to do with the business of his brother.