R.KRISHNAMURTHY Vs. CITY PUBLIC PROSECUTOR

JUDGEMENT

(1.) The present petitions have been filed for the quashment of the the case on the file of the Principal Sessions Judge, Chennai, which has 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 Sessions Judge, Chennai, in C.C. Nos. 7 and 8 of 2014, 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 vide publication dated 28.6.2014 and 30.6.2014, the Daily of the petitioners had carried news items with regard to the action of Jayalalithaa which resulted in unrest in the political party and also about the shameful act of issuance of Government Orders relaxing the rules and the statement of Jayalalithaa stating that CMDA was not at fault.