R. RAMASUBRAMANIAN Vs. CITY PUBLIC PROSECUTOR

JUDGEMENT

(1.) These criminal original petitions have been filed seeking to call for the records in C.C.No.21 of 2015 on the file of the Principal District Sessions Court, Chennai and quash the same.

(2.) Heard Mr.R.Shanmuga Sundaram, learned Senior Counsel representing Mr.Ganesh Rajan, learned counsel on record for the petitioners and Mr.A.Natarajan, learned Public Prosecutor assisted by Mr.Mohammed Muzammil, learned Government Advocate (Crl.Side) appearing for the respondent/State.

(3.) Challenging the prosecution lodged by the Government of Tamil Nadu in C.C.No.21 of 2015 before the Principal District and Sessions Court, Chennai, against the petitioners herein for the offence of defamation, this petition has been filed.