A. RENUGA Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash FIR in Crime No.978 of 2016, dtd. 2/9/2016 pending on the file of the first respondent Police, insofar as the petitioner is concerned.

(2.) The case of the prosecution is that the petitioner, who is Accused No.13 in Crime No.978 of 2016, is the active member of the Students Federation of India at the relevant point of time. It is alleged that on 2/9/2016 at about 11.30 P.M. under the leadership of Dindigul EX-MLA Balabharathy the petitioner along with other accused persons were indulged in agitation before the Head Post Office, Dindigul against the State Government and Central Government. Based on the complaint preferred by the second respondent, the first respondent has registered a case in Crime No.978 of 2016 for the alleged offence punishable under Ss. 143 and 188 IPC r/w Sec. 5 of the Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992.

(3.) The issue involved in this case is no longer res integra and the same has been decided by this Court in the case of Jeevanandham and others Vs. State rep. by the Inspector of Police, Karur District, reported in 2018-2-L.W. (Crl.) 606 in Crl.O.P. (MD)No. 1356 of 2018, dtd. 20/9/2018, wherein, this Court has held thus: