(1.) On 28/2/2022 at about 10.00 a.m., near Thiruvallur Statue, Villupuram Old Bus stand, agitation was organised by AIADMK party condemning the arrest of Mr.D.Jayakumar, Former Minister. In the said agitation, the petitioner and others spoke. Nearly 1500 men and 200 women participated in the agitation.
(2.) The second respondent, Karthikeyan, the Village Administrative Officer of Villupuram Town, gave a written complaint on the same day i.e 28/02/2022 to the Sub-Inspector of Police, Villupuram West Police Station stating that without obtaining permission from the Police, the agitation condemning the arrest of Mr.D.Jayakumar, was conducted under the leadership of the petitioner C.Ve.Shanmugam. The agitation caused disturbance to the flow of traffic in the Villupuram - Pondicherry National Highways. The general public were put to great hardship. Without following the corona protocol, the agitators gathered between 10.00 am and 12.00 noon facilitating the spread of infectious virus. For the unlawful assembly, wrongful restraint, negligent act likely to spread infection of disease dangerous to like, malignant act likely to spread infection of disease dangerous to life and public nuisance complaint in Crime No.51 of 2022 registered for the offences under Ss. 143, 341, 269, 270, 290 of IPC, against the agitators led by petitioner Mr.C.Ve.Shanmugam along with 14 office bearers of AIADMK party and 1500 men and 200 women,
(3.) For the very same incident, on 07/10/2022 (i.e) about 7 months, one Mr.Shanmugha Sundaram, a office bearer of DMK party gave a complaint, alleging that the petitioner herein, a sitting Member of Parliament/Former Minister of Tamil Nadu Government, had delivered speech in the protest meeting, which was in the nature of giving provocation with intent to cause riot and made with intent to provoke breach of peace. Further, it was obscene. This complaint was registered by the very same police in Crime No.194 of 2022 on 7/10/2022 for the offences under Ss. 153A, 294(b), 504 and 505(1)(b) of IPC.