LAWS(MAD)-1992-12-54

A K KANNAPPAN Vs. STATE

Decided On December 02, 1992
A K Kannappan Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) A video Cassette Circulation shop going by the name and style "Entertaining Enterprises is situate at No. 310 Anna Salai, Teynampet, Madras-18. While A.L. Kannappan was the Manager. S. Jegan Mohan Rao was the Proprietor of the said Enterprises.

(2.) One V. Manickam, Assistant Commissioner of Police, Law and Order, Saidapet Range, Saidapet, Madras raided the premises of the Enterprises at 21:30 hours on 18.6.1986 with the assistance of the Sub Inspector of Police, E.3 Teynampet Police Station, R. Panneerselyam and Part. At the time, in the said premises the Manager A.K. Kannappan was present. The search of the premises was continued till 1:15.a.m. on the next day namely 19.6.1986. The said Enterprises was found in possession of the following video cassettes: <FRM>JUDGEMENT_54_LAWS(MAD)12_1992_1.html</FRM>

(3.) Consequently, a case in Crime No. 1710 of 1986 of E.3 Teynampet Police Station, had been registered under Ss. 9(2),10(2) read with Ss. 15(1) and 15(2) of the Act. After complying with the formalities of the investigation, final report under Section 173(2) Cr.P.C. had been laid on 18.7.1986 arraying A.K. Kannappan and S. Jegan Mohan Rao as accused for the alleged contravention of Section 4 punishable under Section 15(2) of the Act, which was taken on file as C.C. No. 4389 of 1986 on the file of the XVIII Metropolitan Magistrate, Saidapet, Madras.