G THIRUMURUGAN GANDHI Vs. STATE REP

JUDGEMENT

(1.) All these Criminal Original Petitions have been filed seeking for the relief of quashing the FIRs registered against the petitioner by the respective respondent Police in each case.

(2.) For the sake of easy understanding, the FIRs registered against the petitioner, offences involved and the offending statements said to have been made by the petitioner, is extracted hereunder:

(3.) Mr.N.R.Elango, Senior Advocate appearing on behalf of the petitioner submitted that the petitioner is the Co-ordinator of May-2017 organisation, which strives to protect the welfare and interest of Tamil minorities, physically challenged and downtrodden section of the Society. The learned Senior Advocate further submitted that the Tamil Nadu Police is resorting to witch hunting the petitioner by registering false cases against the petitioner, whenever the petitioner raises public issues and questions the Government (Central and State) on their Policies, which goes against the interest of the State and the people of Tamil Nadu and thereby is throttling the freedom of speech and expression of the petitioner. He further submitted that even if the allegations made against the petitioner in each FIR is taken as it is, no offence is made out under Sec. 124, 153, 504, 505 and 353 IPC. In order to substantiate his arguments, the learned Senior Advocate relied upon the judgments of the Honourable Supreme Court in Bilal Ahmed Kaloo .Vs. State of A.P., 1997 7 SCC 431 and Balwant Singh And Another .Vs. State of Punjab, 1995 3 SCC 214. The learned Senior Advocate concluded his arguments by submitting that in each case, there is substantial delay in registering the FIR which according to him clearly establishes malafides and the registration of FIR in each case by itself is an abuse of process of law which requires interference of this Court in exercise of its jurisdiction under Section 482 of Cr.P.C.