BASHEER Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed praying to quash the F.I.R. registered in Crime No.1933 of 2017 dated 09.10.2017 on the file of the first respondent police, as illegal.

(2.) The case of the prosecution is that on 05.10.2017, at 08.45 p.m., the petitioner/A-2 along with other accused were protested outside the Puzhal Jail, by demanding the arrest of the State Secretary of the Tamilnadu Muslim Munnetra Kazhagam, without any prior permission from the concerned authority. Therefore, a case has been registered against this petitioner in Crime No.1933 of 2017 for the offences under Sections 143 and 188 of IPC.

(3.) Heard Mr.P.Pugalenthi, learned counsel appearing for the petitioner and Mr.S.Karthikeyan, learned Additional Public Prosecutor appearing for the first respondent police.