THIRU CYRUS BROACHA Vs. CITY PUBLIC PROSECUTOR

JUDGEMENT

(1.) This criminal original petition has been filed seeking to call for the records pertaining to the proceedings in C.C.No.26 of 2013 on the file of the learned Principal Session Judge, Chennai.

(2.) The case of the petitioners is that the petitioners are arrayed as accused in C.C.No.26 of 2013 on the file of the learned Principal Session Judge, Chennai, for the alleged offence of defamation under Section 499 Cr.P.C. The learned Principal Session Judge, Chennai, has taken cognizance of the complaint in a routine manner and aggrieved by the same, this petition has been filed.

(3.) The first petitioner is a renowned humorist, beginning his career in professional comedy during the year 1992 on the radio and progressing to television where he gained nationwide recognition for his candid camera show MTV Bakra. In a career spanning two decades, he has authored two books, served as a humor columnist for leading publications including Mid-Day and the Hindustan Times, performed his comedy in the presence of leading luminaries and most notably has become a prominent television personality, famous for his humour, wit and political satire.