RANGASWAMY Vs. STATE

JUDGEMENT

(1.) This petition is filed praying to quash the FIR dtd. 2/2/2019 registered by Hiriyur Rural Police in Cr.No.43/2019 for the offences punishable under Ss. 353 and 504 read with Sec. 34 of IPC.

(2.) Heard the learned counsel appearing for the petitioners and the learned High Court Government Advocate appearing for the State.

(3.) The allegation against the petitioners in the charge sheet is that on 2/2/2019 at about 11.30 a.m., when the complainant visited the spot i.e., re-Sy.No.45/1B in connection with to clear the cart road as per the order of the Court which is entered in the RTC, the petitioners herein made galata and abused in a filthy language and caused obstruction in discharging the public duty.