PAKKURUDEEN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This criminal original petition has been filed to quash the first information report pending as against the petitoiners in Crime No.38 of 2025 on the file of the Inspector of Police, Devipattinam Police Station, Ramanathapuram District.

(2.) The petitioners are accused Nos. 5, 8, 9, 11, 13 ,16 to 20 in Crime No.38 of 2025, which is registered for the offences under Ss. 126 (2), 189 (2), 192, 292 and 132 of the BNS and Ss. 4A(1-a) and 4B of the Tamil Nadu Open Places (Prevention of Disfigurement) Act, 1959.

(3.) The case of the prosecution is that the petitioners and several others have assembled unlawfully in front of the TASMAC Shop No.7008 at Nadaar Valsai, Ramanathapuram district, obstructed the public pathway, held protest placards, political flags and raised slogans demanding the said TASMAC shop's closure without obtaining any permission from the respondent police. Therefore the case came to be registered in Crime No.38 of 2025, based on the complaint of the 2nd respondent Village Administrative Officer / defacto complainant.