JEEVA RAJA Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed, invoking Sec. 482 Cr.P.C., seeking orders, to call for the records relating to the case in Crime No.36 of 2018 on the file of the respondent Police and quash the same as against the petitioner.

(2.) The case of the prosecution is that on 23/1/2018, at about 11.00 am in front of the North Gate of Madurai Periyar Bus Stand, under the leadership of the District Secretary of Communist Party of India (Marxist), 161 men and 16 women assembled unlawfully and raised slogans against the bus fare hike in Tamil Nadu; that by sitting in the road and not allowing the buses to proceed, caused disturbance to the public and hence, they were arrested and were taken to the Thideer Nagar Police Station and on that basis, FIR came to be registered in Crime No. 36 of 2018 for the offence under Ss. 341, 143 and 188 IPC, against 178 persons, including the petitioner herein.

(3.) The petitioner is the 83rd accused in Crime No.36 of 2018 on the file of the respondent Police.