M.JEYARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner is figuring as the second accused in C.C No.211 of 2021 on the file of the Judicial Magistrate No.1, Srivilliputhur. The case of the prosecution is as follows :

(2.) The learned counsel appearing for the petitioner reiterated all the contentions set out in the memorandum of grounds. Per contra, the learned Additional Public Prosecutor appearing for the first respondent submitted that no case has been made out for quashing the impugned proceedings and he prayed for dismissal of this petition. Though the de-facto complainant has been served and his name is also printed in the cause list, he has not chosen to enter appearance.

(3.) I carefully considered the rival contentions and went through the materials on record. Sec. 228A of IPC was inserted by Central Act 43 of 1983 w.e.f 25/12/1983 to penalise disclosure of identity of victims of certain offences. Sec. 228 A(1) of IPC is as follows :