K. MURUGESAN Vs. STATE

JUDGEMENT

(1.) Lone accused in Crime No. 476 of 2021 on the file of Namagiripet Police Station, Namakkal District is petitioner in the captioned Criminal Original Petition, which has been filed under Section 438 of 'The Code of Criminal Procedure, 1973', ('Cr.P.C.' for the sake of brevity) apprehending arrest by the respondent State for alleged offences punishable under Sections 341 and 506(ii) of the 'Indian Penal Code, 1860' ('I.P.C.' for the sake of brevity).

(2.) Heard Mr. W. Camyles Gandhi, learned counsel for petitioner and Mr. A. Gopinath, learned State Counsel on behalf of respondent.

(3.) Mr. W. Camyles Gandhi, learned counsel for petitioner submits that the petitioner is an elected Panchayat President. The defacto complainant is alleged to have violated the lock down by setting up a vegetable shop and it is submitted that the petitioner questioned the same. This has resulted in a false complaint is his say. It is also submitted that there is no adverse antecedents qua petitioner and there was no injury to anyone. In other words, it is submitted that it was only a wordy quarrel.