KUMARESAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition is filed under Sec. 482 of Cr.P.C. seeking quashment of FIR in Crime No.1277 of 2020 pending on the file of the respondent Police registered against the petitioners for the offence under Ss. 143, 341, 269, 270 and 290 of I.P.C.

(2.) According to the prosecution, on 7/12/2020, at about 11.00 A.M., the petitioners and other accused have conducted a peaceful demonstration during Covid-19 lock down period without any permission. Thereby, a case was registered suo motu by the respondent Police in Crime No.1277 of 2020 against the petitioners and many other accused alleging that they are committed the offence under Ss. 143, 341, 269, 270 and 290 I.P.C.

(3.) It is submitted by learned counsel for the petitioners that they have been doing peaceful demonstration and they run off specific overt acts and also submitted that the co-accused Nos.3, 40 and 135 of this Crime No.1277 of 2020 have filed Crl.O.P.(MD).No.7963 of 2023 and the same was allowed.