- (1.) Leave granted. This appeal is filed by the appellant, who feels aggrieved by the order dated 13-1-2012 passed by the High Court of Karnataka in Indrajit Lankesh v. K.T. Dhanu Kumar, 2012 SCC OnLine Kar 1096 that was preferred by him. The said petition was filed by the appellant under Section 482 of the Code of Criminal Procedure, 1973 praying to set aside the orders dated 17-1-2009 passed by the Civil Judge (Junior Division)-cum-Judicial First Class Magistrate, Mandya in Complaint Case No. 3 of 2009. Vide the said orders, the learned Magistrate had taken cognizance of the complaint preferred by the respondent herein under Section 500 of the Penal Code, 1860. The appellant sought quashing of the proceedings in the said criminal complaint but the High Court has dismissed the petition of the appellant vide the impugned order1. That is how the appellant is before us in the present appeal.
(2.) To state the facts in brief: the respondent has filed a criminal complaint under Section 500 IPC alleging that there is an offence of criminal defamation committed by certain persons inasmuch as in the publication titled Lankesh Patrike dated 25-12-2008, a defamatory article is published against the complainant. The complainant has arrayed the editor, etc. of the publication as accused persons, In addition, the appellant has also been implicated as Accused 2 on the ground that he is the proprietor of the said publication Lankesh Patrike.
(3.) The submission of the appellant in the High Court was that by virtue of Section 7 of the Press and Registration of Books Act, 1867 (for short "the Act"), protection is afforded to the proprietor of the publication and, therefore, he could not have been implicated in the said complaint. Section 7 reads as under: "7. Office copy of declaration to be prima facie evidence.-In any legal proceeding whatever, civil as well as criminal, the production of a copy of such declaration as is aforesaid, attested by the seal of some court empowered by this Act to have the custody of such declarations, or, in the case of the editor, a copy of the newspaper containing his name printed on it as that of the editor shall be held (unless the contrary be proved) to be sufficient evidence, as against the person whose name shall be subscribed to such declaration, or printed on such newspaper as the case may be, that the said person was printer or publisher, or printer and publisher (according to the words of the said declaration may be) of every portion of every newspaper whereof the title shall correspond with the title of the newspaper mentioned in the declaration or the editor of every portion of that issue of the newspaper of which a copy is produced." As is clear from a reading of the aforesaid provision, in order to avail the protection under the aforesaid provision, a declaration in the prescribed format has to be filed. The High Court dismissed the petition of the appellant with the observation that the declaration filed did not disclose the name of the owner.;