S GURUMURTHY Vs. STATE

JUDGEMENT

(1.) CRIMINAL Original Petition is to seek quashment of the charge sheet taken on file by the learned Judicial Magistrate No. I, kancheepuram in C. C. No. 83 of 2005.

(2.) THE petitioner stands charged for offences under sections 176, 179 read with Section 193 of Indian Pena1 Code and under Section 14 of the Press and Registration of Books Act, 1867.

(3.) THE learned Special Public Prosecutor would submit that the accused has chosen not to answer certain questions relating to certain important aspects he had dealt in the controversial articles written by him in the daily and also in the Journal. It is his submission that the statement of the photographer who produced the cassette relating to the question and answer session conducted by the investigating sleuth concerning the controversial articles and the C. D. before the learned Judicial Magistrate No. I, kancheepuram, would go to show that the petitioner has committed various offences under the Indian Penal Code and also under the Press and Registration of registration of Books Act, 1867. At any rate, the criminal proceedings cannot be quashed when the investigating sleuth has prima facie come to the conclusion based on the materials he collected that the accused has committed the aforesaid offences.