S CHELLAPPAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the F.I.R in Cr.No.107 of 2010 on the file of the Inspector of Police, Pallathoor Police Station, Pallathoor, Karaikudi Taluk, Sivagangai District.

(2.) Heard both sides.

(3.) The nut-shell facts would run thus: The police registered a case in Cr.No.107 of 2010 for the offences punishable under Sections 147, 188 and 353 I.P.C on the ground that in violation of the order promulgated by the Deputy Superintendent of Police under Section 30(2) of the Indian Police Act, 1861, the accused persons conducted a meeting in a private Kalyana Mandapam namely Kottaiyur Meenakshi Sundareswarar Kalyana Mandapam and that they raised slogans.