A JOHN VINCENT Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Since the prayer sought for in these writ petitions are similar in nature, these writ petitions are taken up together for disposal.

(2.) The writ petitioners sought for a declaration that the action of the Respondent Police in registering multiple First Information Reports subsequently after registering a First Information Report in Crime Nos.190 and 191 of 2018 by the 5th respondent police for the entire occurrence happened on 22.05.2018, during the Anti Stertile Protest at Thoothukudi, as illegal, null & void and consequently direct the 3rd Respondent to treat the same as statements under Section 161(3) of Cr.P.C. in Crime Nos.190 and 191 of 2018 transferred to their file from the file of 5th Respondent.

(3.) Heard Mr.N.R.Elango, learned Senior Counsel for petitioner in W.P.(MD) No.15421 of 2018, Mr.Ajmal Khan, learned Senior Counsel for petitioner in W.P.(MD) No.15660 of 2018, Mr.Henri Tiphagne, learned counsel, and Mr.P.H.Arvind Pandian, Additional Advocate General and Mr.K.Chellapandian, learned Additional Advocate General for respondents.