S. SALMA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is a journalist. She is aggrieved by her arrest by the 4th respondent, the Inspector of Police, B-15 Rathinapuri Police Station, on 25/9/2012 for offences under Sec. 75(1)(c) of the Tamil Nadu City Police Act, 1988, and Ss. 506(1) and 505(1)(b) of the Indian Penal Code in Crime No.379 of 2012 based on the complaint of M.G.J.Ramkumar (in short 'complainant').

(2.) The complainant is a member of the All India Anna Dravida Munnetra Kazhagam (AIADMK). He had claimed to have received a pamphlet from the petitioner that contained defamatory observations about the then Chief Minister of Tamil Nadu. He alleged that the petitioner was distributing the same among the public, right outside the AIADMK Head office at Sivanandha Colony, Coimbatore.

(3.) The complainant further alleged that when he questioned her about the propriety of her actions, the petitioner threatened him with dire consequences and continued indulging in the distribution. She was arrested on 25/9/2012 at around 10.00 p.m. Though she claims that the 4th respondent had physically touched her shoulder when he arrested her, that allegation is not pursued in the hearing before me.