ASHRAF ALI Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in STC No.911 of 2020, pending on the file of Judicial Magistrate Court-II, Nagapattinam.

(2.) The case of the prosecution is that the accused persons formed themselves into an unlawful assembly and indulged in an agitation and thereby caused confusion among the general public. After the completion of the investigation, a final report has been filed by the respondent Police for an offence under Section 143 and 341 of IPC.

(3.) Heard Mr.I.Abdulbasith, learned counsel for petitioners and Mr.C.Raghavan, learned Government Advocate appearing for respondent.