HAHNEMAN Vs. STATE

JUDGEMENT

(1.) PETITIONER is the sole accused in S.T.C. No. 589/91 pending on the file of Judicial Magistrate No. VII, Madurai. He is being prosecuted for having allegedly committed an offence punishable under S. 75 of the Tamil Nadu City Police Act, on a final report laid by the respondent, who is the Inspector of Police, Thirupparakundram, on completion of investigation in Crime No. 35/91.

(2.) SUM and substance of the prosecution case is that at or about 4 P.M. on 9.1.1991, petitioner was summoned to Thirupparankundram Police Station, for an enquiry, on a petition preferred by Periyashvar. In the course of such enquiry, petitioner insulted and abused in vulgar words the enquiring Sub -Inspector of Police and questioned him, if he was a big officer. Witnesses examined during investigation to substantiate the case in the first information report, speak of such insult and abuses having been hurled at the Sub -Inspector of Police, by the petitioner.

(3.) ON this ground, I have heard Mr. S. Shanmughavelayutham, learned Additional Public Prosecutor.