J.SIKKANTHAR BATCHA Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed to quash the impugned charge sheet in C.C.No.837/2020 on the file of Judicial Magistrate No.IV, Madurai.

(2.) The case of the prosecution:-

(3.) Seeking quashment of the final report, this petition is filed mainly on the ground that what was demanded is drinking water to the locality to which the petitioners belong, which can not be construed as illegal or unlawful. Moreover, none of the offences mentioned in the final report attract any of the ingredients mentioned in those Ss. against these petitioners. He would also rely upon the judgment of this Court in Jeevanandham and others Vs The Inspector of Police, Velayuthampalayam Police Station Karur District, reported in 2018 (2) L.W.(Crl.) 606 and further judgments.