B RANGANATHAN Vs. STATE

JUDGEMENT

(1.) THE petitioner is the first accused among 13 accused in a case pending in C.C/No. 5666 of 2001 on the file of the V Metropolitan Magistrate, Egmore, for offences punishable under Section 47 and 46 of Tamil Nadu City Police Act and under Section 4(1)(k) of the Tamilnadu Prohibition Act.

(2.) THE case of the prosecution is that on 28.5.2001 at about 23.30 hours when the complainant raided the premises of Chennai Royal Club situated at 48, Jawahar Nagar, First Cross Street, Peravallur, Chennai the members of the club were playing cards, as well as consuming liquor, resulting in the registration of the case for the aforementioned offences. On conclusion of the investigation, a final report has been filed for the said offences.

(3.) PER contrathe learned Government Advocate submits that at the time when the premises was raided by the complainant, since the members of the club were playing cards and consuming alcohol, the case has been registered. On the strength of the statement of the co-accused since the petitioner happens to be the President of the club, he has also been taken as one of the accused in the case. Apart from the statement of the co-accused, no other materials are available to connect the petitioner with the crime.