MOHAMMED RAFIQ Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records relating to C.C.No. 4 of 2025 on the file of the Judicial Magistrate Court, Udhagamandalam, the Nilgiris and to quash the same.

(2.) The case of the prosecution is that on 3/2/2021, the accused had come to the Central Bus Stand, holding an object which was made of a combustible material with kerosene smell and attempted to cause damage to the public property. Consequently, a case in Crime No.87 of 2021 was registered by the respondent Police for the offences under Ss. 435 and 511 of IPC. After completion of investigation, the final report was filed before the Court of Judicial Magistrate, Udhagamandalam and the learned Magistrate took cognizance of the same and numbered it as C.C.No. 4 of 2025, which is now sought to be quashed.

(3.) Mr.M.Mohamed Riyaz, the learned counsel appearing for the petitioners advanced the following submissions: