ARAVINTH Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records relating to the C.C.No.2309 of 2016 for the offence under Ss. 143, 145 r/w 149 of IPC and Sec.7(1) (a) Criminal Law Amendment Act, 1932 and 41 Cp Act 1988 on the file of the Metropolitan Magistrate Court No.VII, George Town, Chennai and to quash the same.

(2.) The crux of the case of the prosecution is that on 17/3/2014, the petitioners who are studying in a Law College along with their friends without obtaining permission have gathered opposite to Chennai Ambedkar Government Law College and raised a slogan against "Srilankan Government, demanding their Tamil Ealam issues" and blocked the road besides they have also wrongfully restrained movement of the public and thereby committed the offence under aforesaid Sec. .

(3.) The learned counsel for the petitioners submitted that the petitioners have gathered and raised slogans against Srilankan Governmnet, demanding their Tamil Ealam Issues and they have also sought justification in International Court against the President of the neighbouring country. Except the present case no other allegation before made against these petitioners and they made such protest in a democratic way and even when the entire prosecution case taken as a face value, the same would not constitute any offence and continuing the prosecution is nothing but abuse of process of law. Therefore, submitted that the same may be quashed.