FREDRIC MINZ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned counsel for the State. Nobody appears on behalf of the opposite party no. 2.

(2.) IN the present application challenge has been made to the order dated 20.02.2001 passed by Shri Arunendra Singh, Judicial Magistrate, Palamau at Daltonganj in C.P. Case No. 706 of 2000 whereby and whereunder cognizance has been taken for the offence punishable under Sections 153, 501(b), 502(b), 504, 505/34 and 469/34 of the Indian Penal Code.

(3.) THE prosecution story as would appear from the complaint filed by one Girja Prasad Singh who appears to be an advocate at Daltonganj as well as the then Secretary of the Association, is that, some articles were published in the newspaper 'Hindustan Times' with respect to the internal activities of the Advocates' Association which according to the complainant had defamed him. It has further been alleged that the entire article was published in a distorted way in order to defame him.