BULBUL ROY MISHRA Vs. CITY PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE petitioner who is the first accused in C. C. No. 16 of 2005, launched for offences under sections 500 and 501 of I. P. C. , moves this petition, seeking quashment of the said proceedings pending before the learned III Additional Sessions Judge, Chennai.

(2.) AN article under the caption "another victim of Despotic Design" was published in "the pioneer" English daily issue dated 18/1/2005.

(3.) IN the said issue, the implication of the seer in the murder case of Sankaraman and the junior pontiff were dealt with. Some motivation also has been attributed to Miss. Jayalalitha, The honourable Chief Minister of Tamil Nadu. There has been some reference to the attacks on Ms. Chandralekha, I. A. S, M/s. K. M. Vijayan and Shanmuganathan Advocates. Finally, a moot point has been raised whether an autocratic Chief Minister who abuses the legal process for her own selfish end should be allowed to rule the State. Miss. Jayalalitha, The Honourable Chief Minister of Tamil Nadu having found that the aforesaid defamatory article damaged her reputation in the discharge of her official duties as The Chief Minister of Tamil Nadu, preferred a private complaint under Section 199 (2) of Cr. P. C. , through the City Public Prosecutor, High Court campus, Chennai for offences under Sections 500 and 501 of I. P. C.