KARUR MURALI Vs. PUBLIC PROSECUTOR THOOTHUKUDI DISTRICT

JUDGEMENT

(1.) An interesting question of law has arisen in these petitions, which have been filed to quash the proceedings initiated against the petitioners for the alleged offence under Section 500 of IPC.

(2.) In both the cases, a criminal complaint has been filed by the Public Prosecutor for the alleged defamatory speech made against the then Hon'ble Chief Minister of Tamil Nadu, in respect of her conduct in discharge of her public function.

(3.) The issues, which arise for consideration in these petitions are as follows: