- (1.) Leave granted
(2.) We are of the view that the article and cartoon in question are not in way defamatory of the Indian lawyers. The article has been written by an American criticising the attitude and conduct of American lawyers who are appearing for the Bhopal Gas Victims' case and it does not cast any reflection at all on the probity and integrity of the Indian lawyers. We, therefore, allow the appeal and quash Criminal Case No C-148/85 pending in the court of the 11th Metropolitan Magistrate, Calcutta.;