K. SUBBURAJ Vs. STATE

JUDGEMENT

(1.) This Petition has been filed challenging the proceedings pending in C.C No.2484 of 2019, before the XVI Metropolitan Magistrate, George Town, Chennai.

(2.) The case of the prosecution is that the Petitioner entered into the Kasimedu Police Station and shouted at one Mr.Abhinesh, who was an accused in Crime No. 60 of 2019, and questioned him as to why he roped in the Petitioner as an accused in that case. When this was questioned by the police, the Petitioner is said to have abused the police in filthy language and threatened them with dire consequences. That apart, the Petitioner is also said to have prevented the police from performing their public duty.

(3.) The Respondent police on completion of the investigation have filed a final report against the Petitioner for offence under Sections 294(b), 509, 353 and 506-II of the Indian Penal Code, 1860 r/w. Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act, 1998.