S. VEERARAGHAVAN Vs. RAJNIKANTH

JUDGEMENT

(1.) MR . Rajnikanth, a film actor called as a super star, having a large fan following all over India, especially in Tamil Nadu, has been accused of having given a tele -campaign presentations on the eve of the General Election, asking the voters of Tamil Nadu to accept Rs. 500/ - = or Rs. 1000/ - = from the opponent candidate and refrain from voting for that candidate, even after taking money, in a private complaint filed by one Veeraraghavan an Advocate practicing at Madras, for the offences under Ss. 171 -B, 171 -C and S.116 read with sections 171 -B and 171 -C, I.P.C.

(2.) THE above complaint presented before the learned Chief Metropolitan Magistrate, Egmore, Madras, was entertained and the sworn statement was taken from the complainant and after having considered the complaint, sworn statement and other records filed along with that, the above complaint was dismissed under section 203 Cr.P.C. Hence the revision before this Court.

(3.) THE marshalling of few facts would be essential to have a clear picture about the entire case, as is provided in the complaint, sworn statement and other records produced by the complainant, before the lower Court: