K NAGAI MUGAN Vs. STATE

JUDGEMENT

(1.) AGGRIEVED by the order of refusal to discharge the petitioner in respect of an offence under Sec.211, I.P.C. in S.C. No.131 of 1998 before the learned II Additional Sessions Judge, Chennai, Nagai Mugan, the petitioner herein, has filed this revision.

(2.) THE case of the prosecution against the petitioner is that he gave a false complaint to the Commissioner of Police against one Gopal, the Editor "Nakkeeran" in respect of an accident, wherein, one Sivasubramaniam, a reporter, working under him, sustained injuries, as the said Gopal, Editor, conspired to eliminate the said Sivasubramaniam, and consequently the said accident took place, and thereby committed an offence under Sec.211, I.P.C.

(3.) BEFORE deciding the issue in question, it will be appropriate to refer to the facts of the case.