N.SHANMUGAM Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed seeking quashment of the FIR in Crime No.338 of 2023 on the file of the 1st respondent.

(2.) The case of the prosecution in brief:- On 12/05/2023 at about 11.30 am, the petitioner along with others numbering about 26, gathered at Thinnappa Church Corner near RDO office, blocked the road and made protest against the police personnel, who prevented them in their protest. On the basis of the above said occurrence, a case in Crime No.338 of 2023 was registered for the offences under Sec. 143, 341, 353, 294(b), 506(i) r/w Sec. 7(1)(a) of Criminal Law Amendment Act.

(3.) Seeking quashment of the same, this petition has been filed by the petitioner on the ground that none of the allegations mentioned in the FIR attract any of the ingredients of the offences alleged against him.