HENRY TIPHAGNE Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioners seek to quash proceedings pending in C.C.No.100 of 2005 on the file of the learned Judicial Magistrate II, Cuddalore.

(2.) THE said case flows from a complaint dated 11.10.2004 registered in Crime No.716 of 2004 on the file of the respondent police. THE occurrence alleged is that a women police training programme conducted on 11.10.2004 at Cuddalore Town Hall was disrupted by the petitioners herein, who raised slogans against the police personnel and called for beating up of the police, despite being warned that the assembly of the accused ought to be dispersed since a promulgate order was in force. THE accused had gone about their wrongful actions. Thus, the case came to be registered under Sections 147, 188, 354, 353 and 506(i) IPC. Upon completion of investigation, a charge sheet has been filed for offences under Sections 147, 188, 354, 353 and 506(i) IPC r/w. 7(1)(a) of the Criminal Law and Amendment Act.

(3.) I have heard the learned Government Advocate (Crl.Side) on the submissions made by the learned counsel for the petitioners.