PON.MURUGESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed seeking direction to the respondents 1 and 2 to take appropriate action as against the respondents 10 to 13 on the basis of their representation dated 09.03.2018.

(2.) The learned counsel for the petitioner submitted that the petitioner is a member of Trichirappalli Bar Association. On 07.03.2018, when he was proceeded to his house he found that one Usha, belong to Schedule Caste Community was lost her life, while she went along with her husband in motor cycle by the brutal attack of one Kamaraj, Traffic Inspector of Police. Thereafter, to his shock and surprise, he was informed that the 12 th and 13th respondent foisted a false case against him in Crime No.31 of 2018 under Sections 147 , 148 , 341 , 294(b) , 506(ii) of IPC and 3(1) of TNPPT Act. He never involved in that crime as he being an Advocate and the case was falsely foisted against him. He further submitted that he being an Advocate he appeared in several cases for victims and as such police officials have grudge over him and foisted several cases. In fact, he sent a detailed representation to take appropriate action against them before the State Human Rights Commission.

(3.) The Additional Public Prosecutor filed a counter and submitted that on 07.03.2018 one pregnant women by name Usha has lost her life, while she went along with her husband. In which the petitioner and nine others unlawfully joined together and damaged 16 Government Transport Buses to the tune of Rs.1,12,000/- loss to the Government properties. On the basis of the complaint, a case has been registered in Crime No.31 of 2018 and it is pending for investigation. The petitioner has involved in more than five cases for the very grave offences and the cases registered as against the petitioner by Cantonment Police Station, Trichy District Police Station, Thuvakudi Police Station are all pending for investigation. He further submitted that only to escape from the clutches of law, the petitioner filed this writ petition without any merits.