PRIYA Vs. K. TAMIL SELVI

JUDGEMENT

(1.) Invoking the inherent jurisdiction of this court under Section 482 Cr.P.C., the above petitions have been filed seeking the relief of quashing the criminal proceedings as against the petitioners in respect of the cases in C.C. No. 232 of 2009 pending on the file of the learned Judicial Magistrate's Court No. 1 at Sivaganga; C.C. No. 380 of 2009 pending on the file of the learned Judicial Magistrate's Court No. 1 at Tiruchirappalli; C.C. No. 233 of 2009 pending on the file of the learned Judicial Magistrate's Court No. II at Srivilliputtur and Crl. M.P. No. 4485 of 2009 pending on the file of the learned Judicial Magistrate at Palani.

(2.) On a perusal of the records it is translucently clear that despite service of notice to the sole respondents in Crl. O.P. Nos. 10194 & 10794 of 2009, they have not chosen to appear either in person or through their respective counsels. Heard Mr. A. John Vincent learned counsel for the respondents 1 to 3 in Crl. O.P. No. 10328 of 2009 and Mr. N. Sathish Babu learned counsel for the respondent in Crl. O.P. No. 11742 of 2009, was not present to argue the case. However he was represented by his junior.

(3.) Dinamalar, a morning newspaper printed and published from Chennai had brought out a news item in its edition dated 04.10.2009 under the caption of "Periya Vibhachara Nadihaigal" and beneath the said title the photographs of the first petitioner Mrs. Sri Priya (Film Actress) along with six others were published at page 11 in bold letters, in order to attract the readers.