NAKKHEERAN GOPAL Vs. STATE

JUDGEMENT

(1.) The writ petition has been filed by the petitioner to quash the summons dated 26.03.2019 issued by the fourth respondent, on the petitioner and further direct the respondent police authorities not to harass and obstruct the petitioner in his Journalistic function.

(2.) The petitioner has challenged the summon dated 26.03.2019 issued by the fourth respondent herein calling upon the petitioner to appear before the Superintendent of Police, CBCID, South Zone, Camp at Coimbatore on or before 30.03.2019, forenoon.

(3.) It is seen that the above impugned summon issued in pursuant to the FIR in Crime No.1 of 2019 for the offences under Sections 354(A), 354(B) IPC r/w Section 66(E) of Information Techonology Act 2000 and Section 4 of Tamil Nadu Women Harassment Act and in pursuant to the Crime No.02 of 2019 for the offences under Sections 341, 294(b), 323, 324 and 506(ii) of IPC on the file of the Crime Branch CID, Coimbatore. The said impugned summon issued by the fourth respondent, who is having office at Egmore, Chennai. Whereas the petitioner summoned to attend enquiry at Camp Office, Coimbatore.