C. VE. SHANMUGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The issues involved in all these writ petitions are common. Hence, the basic issues raised will be answered and applied to the facts of each case and the writ petitions are disposed of by this common order.

(2.) These writ petitions have been filed challenging the respective Government Orders passed by the first respondent according sanction to the Public Prosecutor for making complaints under Sub-Sec. (2) of Sec. 199 of the Criminal Procedure Code (for short, the Code) against the petitioner for the alleged defamatory speech made against the Hon'ble Chief Minister, which constitutes an offence under Sec. 499 of the Indian Penal Code (for brevity, the IPC), punishable under Sec. 500 of the IPC and the consequential complaints filed before the learned Principal Sessions Judge, Villupuram, which have been taken cognizance and in which, summons have been issued to the petitioner.

(3.) Heard the learned Senior Counsel appearing on behalf of the petitioner in all the writ petitions and the learned Advocate General assisted by the learned Government Advocate (Crl.Side) appearing for the respondents in all the writ petitions.