KATHIRAVAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed, to call for the records pertaining to the Impugned Charge Sheet in S.T.C.No.606 of 2018 pending on the file of the Learned Judicial Magistrate No.II, Madurai and quash the same as illegal.

(2.) The learned counsel appearing for the petitioner would submit that the facts of the case are similar to the case covered in the decision reported in 2018 2 LW (Crl) 606 [Jeevanandham and others vs. The Inspector of Police Velayuthampalayam Police Station, Karur District] dtd. 20/9/2018 and in the case of Sri Raja vs Inspector of Police, Sivakasi Town Police Station Virudhunagar District and other in Crl.O.P(MD).No.7922 of 2019 etc batch dtd. 30/8/2019. He would further submit that the petitioner along with his party cadres have gone to garland the statue of the great leader Thiru.Muthuramalinga Thevar and during such time no untoward incident had happened and it was only a political function. However, the petitioners have also not restrained any person.

(3.) Mr.A.Gokulakrishnan, learned Additional Public Prosecutor appearing for the respondents would submit that the facts of the case are similar to the facts covered under the Judgment referred above.