A P SURYAPRAKASAM Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This writ petition was preferred by the petitioner in 2002, showing public interest, for issuance of a writ of mandamus and direction to the respondents to safeguard the rights of Freedom of Expression and movement by prosecuting the anti social elements, who openly interfered with the screening of film "baba" by use of violent methods. Now, more than six years have been passed and it appears that the petitioner has no interest in the matter and he did not choose to appear.

(2.) In this connection, we may mention that if certain persons have openly interfered with the screening of any film and used violent methods, there are Forums for the aggrieved persons to ventilate their grievance. An information can be registered under Sec.154 (1) of the Criminal Procedure Code. If no action is taken, then the person can approach the Superintendent of Police under Sec.154 (3) of the Criminal Procedure Code by an application in writing. Thereafter, if satisfactory result is not there and First Information Report is not registered, the aggrieved person may file an application under Sec.156 (3) of the Criminal Procedure Code before the learned Magistrate, who may proceed further. We are of the view that the public interest litigation is uncalled for. This writ petition is accordingly dismissed. Consequently, the connected W. P. M. P. is also dismissed. As the petitioner has filed this writ petition in his personal capacity, we are not imposing any cost.