S.RAMANATHAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(2.) The petitioner is a lawyer practising in the Judicial Magistrate cum District Munsif Court, Kamuthi. He came to know in May 2021 that on 13/04/2021, a lady Court staff was sexually assaulted between 3.00 p.m. and 3.30 p.m. in the afternoon in the Court premises by an Advocate by name Shri.N.Muniyasamy who also happens to be the President of Kamuthi Advocates Association. He took up the matter with the in-charge Magistrate. He also spoke to some of the fellow lawyers for initiating action against the Bar President. Instead of acting on the petitioner's request, the petitioner was implicated in Crime No.782 of 2021 for the offence under Sec. 294(b) of I.P.C. Interestingly, Thiru.Muniyasamy is the defacto complainant therein. Since his complaints did not elicit any response, he filed the present writ petition.

(3.) Since an allegation of sexual assault within the Court premises had been made, I directed the Registry to obtain a report from the learned Principal District and Sessions Judge, Ramanathapuram. Pursuant to the said direction, the learned Principal District Judge, Ramanathapuram had submitted his report bearing D.No.A1/8235/2021 dtd. 15/12/2021.