PANDIARAJAN Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to call for the records in S.T.C.No.3878 of 2009 pending on the file of the learned Judicial Magistrate, Sivakasi and quash the same.

(2.) The petitioner is A.1 for the alleged offence under Section 4 of the Disfigurement Act before the learned Judicial Magistrate, Sivakasi, in S.T.C.No.3878 of 2009.

(3.) The case of the prosecution is that on 01.05.2009 at about 13.00 hours, the accused persons belonging to Desia Murpokku Dravida Kazhagam party were canvassing for the petitioner by using the posters, pamphlets and party flags without permission of the Government. Therefore, in view of the said alleged action, the complaint has been given by the second respondent and in pursuance of the said complaint, the charge sheet has been taken on file in S.T.C.No.3878 of 2009.