RAMADOSS Vs. STATE

JUDGEMENT

(1.) THESE petitions coming on for orders upon perusing the petitions on the file of the High Court and upon hearing the arguments of Mr. N. Natarajan, Senior Counsel for M/s. P. Jayaraman, H.R. Elango, advocates for the petitioners in each of the petitions and of Mr. R. Raghupathy Addl. Public Prosecutor on behalf of the State in all the Petitions, the court made the following Order:

(2.) ON taking into consideration the speeches made in the Conference and the slogans raised during the course of procession, the Assistant Commissioner of Police, Crime (General) Egmore, Madras -8 laid an information, which was registered as X. Crime No. 1899 of 1992 by the Central Crime Branch, Madras, City, Madras for alleged offence under Sections 120 -D, 134 -A, 153 -A(1) (a)(b), and 505(1) (b) of the Indian Penal Code and Sections 13(1) and 13(3) of the Act and further investigation had been taken up.

(3.) LEARNED Magistrate, ¦ ¦ ¦ to Public Prosecutor and on hearing. . . . .an order on the same day to the following. . . . . .