Mr B V Seetharam vs The State By Panambur Police Station on 14 July, 2010

[Cites 3, Cited by 1]

Karnataka High Court

Mr B V Seetharam vs The State By Panambur Police Station on 14 July, 2010

Bench: Subhash B.Adi

IN THE HIGH COURT OF KARNATAKA AT BANGALORE}
DATED THIS THE 14"' DAY OF JULY 20 I 0

BEFORE

'1*1~u+: HONBLE3 MRJUSTICE SUBHASH B.1;{;):'  '   "' "

CRIMINAL PETITI(;N NO,_273_6/2i)"1ﬁ" .. I    

E3f§3WEEN:

I . M1'. B .V.See'Lha1'am
S/0 late Venkaiaramana
Adult. Chairman  
Chithm Publications-"Pxvt. Ltd)"; "  
4004:, Baikampady  .   '
Industrial Area, Mangalofe. '  
2. Smt.Rohini_.-_ ._ ;_ V    :
W/o sr1.B.x7.s¢ar:hara;;-zi;_ f  " 
Adult". 4(30--C..._ Baikam.p~:_1_dy.V   
111dust1~ia1_.VA;%_¢a, Ma=jgaI0.i'€.,   _. PETITIONERS

[By M /s s,{1bh;;s:hf;;z_ :As_§s:s._, Adv.)
AND: 2 A Z 2

The State by

_Panam,b._iur Police StaI.i«011

 Ni*a_nga10i'e   ,

"~Rep.'r;y_, St42:1_fc.PulAf)lic Pr0secL1'£'o1'

I51': gh" C.du1'1V, Edi mg' 
I-Iigh' C91; rt "oi"_*Ka1"rjaf:aka

 ._£3anga1_o:~e. M  .. RESI'ONDEN'I'

 [ISY Sri.Raj'}1g_Subran1anya Bhat. HCGP]

   Criminal Petition is filed under Section 482 Cr.P.C.

 pr213»fii1'g--V to sci aside/ quash the-3 proc<:<3~dings in

C;'C.I'§0.2497/2010 {C1'.N0.75/2009] for the oﬂencct P/U/S 293

M  zu1,.d.£§1aL1se 6 of IPC on the file JMFC, II Couri Ma11gal01'e. D.K.



This petition coming on for admission this dziy'. the Court
n"1e1de the folimvingz

ORDER

Petitioners have sought for quashing of the 1;3.:=osjee(i1'I€_j'_L§s"

in c.c.No.2497/2010 on the file or J.M.F.C.fVi_I'.""'i§«fIaﬁgai0i'e.' D.K.Districi..

2. Panambur Police, Mangélore, D."K.iDisiritziiii'e.gis1;:ji'£:3d Case in Crime No.75/2009 on .I.a():'iK I.hL*H*()I"1'€11(T@S punishable ti:1de1'Sections----.2.92 am 12.s§3~-.o':='.tii:c_%.

3. Con113lai'1.1aiitv--.i_s '§ep2:u*tiner1t.. it is alleged that photo of El lady on "-*.:tz,hi"joh was received by the District S:V'Q(3i'c'.i' Such publication being an oﬂence undeuf._S€:C:vt.io'ris'V'292o:'and 293 of IPC, eomplairii was __.registe;eCciiV Thereaf1ev1* itvappears that, on the basis of the '~r_equ'es,i i'nVa1de«.'b),~*. one of the victims. the names of these :;1(1C:L¥_SV'€.--'i_\&'él'€;_E1.d(i~'§C1'V. At this stage. this petition has been filed. ..1;cgu~h'¢d Counsel appearing for the petitioneixs __ I€-2t1'i,)lA11iV[5'5i.. that. if an :;1rticle or 3 photo is pubiished in 21 .:'oifexx?s;3e'11'5er. the responsibility-is on the Editor, Printer and

-4.41%'Vti'b1'isi1er in terms of Section 1 sub-section (7) of the Press and 1'{(?giS(.F'c1Ei()}'1 of Books AC1. E867. So far the pc1i1.io1ic1's are c()1'1€:e1'n€d, they are neithtil' Editors I101' I-'i'ini(=:1's 1101' Publishers nor they have knowledge 01' SL1Ch an €)i'i'e1'1(:g-.';i are oniy Directors of the Company, under which tlijiis"Pyaftf-ss"i:.s being turn and they Cannot be made liable.

5. Admitiediy, the csmpiaini was I1.0T--A.}5E?gi'StG}Té'Ci 2:1'-gsi;1si:VsA these })C'1iT,iOI'1E'.1'S nor there is a.'f1y.__.mai,é1ti_2ii hoiice 1.0 irnpiicate these petii.i0nersi"as: ai1'i$,%1hiiig is published, the Editor, are hi-espn)nsib!c* and they are already In View 0£'1.hc same, lhe petitioners are IT1iS(.'OI}C€iV€d.E _V i.::__fi§'id V"pi'oC'{§eVdings required to be quashed. ' ' A§'c'§>1*di1'igi'i3F1,:V1:hé?pét-it,i6h is aiiowed. "Hie })}"0("'€'Cdil"lgS in :5"VC';c.N§.,é49-?/2Qi0 ch' "" "the me or J.1\/I.I?'.C.-11. MangaI<;1'€. ff) ¢_If{'.Di_s'Lr1' quashed.

Sd/W JUDGE V' KNM?/_

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