ARAVINTHKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the First Information Report in Crime No.80 of 2020 dtd. 30/3/2020 on the file of the 1st respondent police.

(2.) Considering the nature of the relief sought for, notice to the 2nd respondent is dispensed with.

(3.) The learned counsel for the petitioner submitted that the case of the prosecution is nothing but that on 30/3/2020, the petitioner came in the two-wheeler bearing registration No.TN 59 AU 6937 (Passion Pro) during the COVID period, causing danger to the society, giving way to the spread of infection of COVID to the public. In this regard, crime No.80 of 2020 came to be registered as against him under Ss. 188 and 269 of IPC and Sec. 3 of the Epidemic Diseases Act, 1897, and many cases in this similar line have already been quashed by this Court and remedy has been sought by quashing crime No.80 of 2020.