VEERASANGILI KANNIAH THANABALAN Vs. STATE

JUDGEMENT

(1.) This case was taken up through video conferencing.

(2.) This criminal original petition has been filed seeking to call for the records pertaining to the proceedings in P.R.C.No.174 of 2010 pending committal on the file of the XI Metropolitan Magistrate Court, Saidapet, Chennai 600 015 and quash the same.

(3.) The incident in this case took place when the Sri Lankan Tamil issue was at its crescendo and emotions were ruling the roost; one Balasingham was the confidant of LTTE supremo Prabhakaran and was his spokesperson; he was residing in D.No.135-E, Elliot's Beach Road, Besant Nagar, Chennai 90; there was a bomb explosion in the early hours on 23.12.1985 near his house, in connection with which, a case in Sasthri Nagar Police Station Crime No.1427 of 1985, for the offences under Section 307 IPC and Section 4(b) of the Explosive Substances Act, 1908, was registered. During the course of investigation, it came to light that a bomb with timer device was placed near the house of Balasingam for assassinating him, however, he survived.