KUTTY Vs. PUBLIC PROSECUTOR

JUDGEMENT

(1.) The present petitions have been filed for the quashment of the the case on the file of the Principal District Judge, Chennai, which have been taken pursuant to the complaints lodged by the respondent in the wake of the Government Orders issued sanctioning prosecution against the petitioners for defamation.

(2.) The petitioners have approached this Court against the cognizance taken by the learned Principal District Judge, Vellore, in C.C. Nos. 4 and 5 of 2013, in respect of the complaints laid by the respondent initiating defamation proceedings subsequent to the sanction accorded by the Government.

(3.) It is the case of the petitioners that in the public meeting held on 25.01.13, the petitioners have uttered defamatory and derogatory statements against the Chief Minister of Tamil Nadu which had injured her credit and lowered her esteem and reputation in the minds of the public at large, who had gathered for the said meeting.