RAVIKUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal original petition has been filed seeking orders to quash the charge sheet in STC.No.14 of 2022 pending on the file of the learned Judicial Magistrate, Ottapidaram.

(2.) The case of the prosecution is that on 15/5/2022 at about 11.30 am., the defacto complainant, Sub-Inspector of Police, along with his team were on patrol duty and they have found that the petitioner and other accused were uttering filthy words in public place, that the Police directed them to disperse and they defied the direction and continue to commit public nuisance and hence, the second respondent lodged a complaint.

(3.) On the basis of the complaint given by the second respondent, the first respondent registered a case in Cr.No.35 of 2022 for the offence under Sec. 291 IPC as against three persons including the petitioner herein. After completing investigation, the first respondent has filed the final report and the same was taken on file in STC.No.14 of 2022 and the same is pending on the file of the learned Judicial Magistrate, Ottapidaram.