R MANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since both writ petitions have been filed challenging one and the same proceedings, viz., C.C. No.11 of 2012, they are considered and decided by this common order.

(2.) The petitioners in these writ petitions, who are with India Today Tamil Weekly, are facing prosecution in C.C. No.11 of 2012 before the Principal Sessions Court, Chennai, for the offences under Sections 499(2) read with 500 and 501 IPC, for quashing which, they have preferred these writ petitions.

(3.) Heard Mr. Sundar Narayan, learned counsel for the petitioners and Mr.A. Natarajan, learned Public Prosecutor appearing for the State, assisted by Mrs. Kritika Kamal, P., learned Government Advocate.