O VARADARAJAN Vs. G K MANI

JUDGEMENT

(1.) CRI. O. P. No. 844 of 2006 is ; filed by the first and second accused, Cri 1. O. P. No. 1604 of 2006 is filed by 4th to 9th accused and Cri. O. P. No. 1856 of 2006 is filed by the 10th accused seeking quashment of the proceedings in C. C. No. 19039 of 2005 on the file of the learned Chief Metropolitan magistrate, Egmore, Chennai.

(2.) THE private complaint filed under Section 200 of the Code of Criminal Procedure against the petitioners and others herein reads as follows : the complainant is the President of" 'pattali Makkal Katchi' (hereinafter referred to 'p. M. K. ' ). The accused are the Chairman and Managing Director, Publisher, Printer, reporter and Photographer of the Tamil biweekly 'kumutham' Reporter. In the issue: dated 20-10-2005 of Kumutham Reporter tamil bi-weekly it has been alleged that Indian Red Cross Society received Rs. 50 crores from Foreign Red Cross Societies. The said amount collected for purpose of spending for the welfare of the Tsunami victims is kept unspent due to the inaction on the part of Dr. Anbumani Ramadoss, Central Minister for Health and Family Welfare and also the Chairman of the Indian Red Cross Society. One Nagalakshmi, the victim of Tsunami, who was found loitering in the railway station with begging bowl committed suicide as she could not get any relief from the Tsunami relief fund.

(3.) THE Commissioner of Tsunami Relief fund was contacted, but he informed the reporter that sufficient fund did not reach them from the Indian Red Cross Society. The post of Secretary General of the Read Cross society which fell vacant was placed in the additional charge of the Director General of health Services Sri Agarwal. In order to promote the interest of close relative of Dr. Anbumani Ramadoss working in Latext Limited, he was appointed to supervise the work of Tsunami relief distribution. The marginalised fisherman community and Dalit have been betrayed by Dr. Anbumani Ramadoss. The reporter sent reports to various authorities but it is of no avail. Therefore the reporter has decided to approach the Hon'ble supreme Court through the public interest to get justice.