S. RIYAZ BASHA Vs. STATE

JUDGEMENT

(1.) It is the case of the prosecution that on 20.12.2008, A1 to A62 gathered near General Patters Road, Chennai, in violation of prohibitory orders and shouted slogans in support of Srilankan Tamils and burnt three effigies. The Police arrested them and they were later released on bail. In this connection, the Police registered a case in Crime No.1347 of 2008 and after completing the investigation, filed a final report in C.C.No.2370 of 2009 for the offences under Sections 147, 143, 188, 285 IPC, Section 41 C.P. Act r/w., Section 7(1)(a) of Criminal Law Amendment Act, against 62 accused, for quashing which, the petitioner herein, who is accused No.61, is before this Court.

(2.) Heard, Mr.R.Sankarasubbu, learned counsel for the petitioner and Mr.L.Charles, learned Government Advocate for the respondent.

(3.) Report called for, from the Trial Court, shows that the Police were able to serve summons only on A1, A18, A35, A36, A38 and A61 and summons have not been served on the other accused. Therefore, the case against the six accused, as when summons were served, has been split up as C.C.No.10135 of 2014.