T SIDDHARTHAN Vs. STATE

JUDGEMENT

(1.) The petitioner and three others stand accused of offences under Sections 341, 353 r/w. 34 and 188 IPC, in case pending trial in C.C. No. 4924 of 2011, on the file of the II Metropolitan Magistrate, Chennai. A case in Crime No. 1011 of 2011 was registered on the file of the respondent police for offence under Sections 341, 353 r/w 34 and 188 IPC. Pursuant to investigation, a charge sheet has been filed, leading to the pendency of the case above referred to.

(2.) The final report informs of certain untoward behaviour by the petitioner and three others, on 12.09.2011, at about 10.30 a.m. The same informs that the petitioner and Others, agitated over the suspension of a teacher in a school, misconducted themselves. The charge-sheet informs that the conduct of the petitioner was of nuisance to the public, leading as it did to blocking of traffic. The petitioner and Others failed to heed advice against such conduct. The petitioner and Others were arrested in connection with the case.

(3.) In Commissioner of Police and Others v. Sandeep Kumar, 2011 4 SCC 644, the Apex Court observed as follows: