Sudhir Ranjan Roy, J. - (1.) This revisional application by the accused petitioners is for quashing the proceeding being case No. C/1566 of 1983 under section 500 of the Indian Penal Code pending before the learned Chief Metropolitan Magistrate, Calcutta.
(2.) Suman Kumar Narula, the opposite party before us, filed the petition of complaint on the basis of two newspaper reports dated May 12, 1983 and May 18, 1983 published in the Bengal daily Ananda Bazar Patrika. The petitioner No. 1 Debabrata Dhar is the author of the reports, the petitioner No. 2 is the editor of the daily and the petitioner No. 3 is its printer and publisher.
(3.) The impugned reports relate to the alleged diabolical murder of two young boys Sanjib and Tirthankar of the Barrackpore area in the district of 24 Parganas in which, according to the report, a Non-Bengali family of ill-repute of the area is directly involved. It is reported that the said Non-Bengali family is involved in different antisocial activities and the two youngmen Sanjib and Tirthankar having come to know about the said activities, were eliminated.;