R.SARAVANAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition is filed seeking quashment of entire records in S.T.C.No.166 of 2015 pending on the file of the learned Judicial Magistrate Court No.II, Madurai.

(2.) The case of the prosecution in brief:-

(3.) Seeking quashment of the above said proceedings, the accused, who is arrayed as 13th, in the above said criminal case, has filed this petition mainly on the ground that Sec. 188 IPC is a non-cognizable offence. For which, the police has been no right to make an investigation and file final report. Insofar as Sec. 143 IPC is concerned, it is alleged that it is not an unlawful assembly, since no violation took place in pursuance of the above said agitation and protest.