M.MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present petition has been filed by accused No.1 in S.T.C.No.14562 of 2025 on the file of the Judicial Magistrate No.IV, Madurai seeking to quash the charge sheet wherein he is charged with the offence under Sec. 223 and 292 of Bharatiya Nagarik Suraksha Sanhita (BNSS) 2023 and Sec. 3-A of Tamil Nadu Town Nuisance Act, 1889.

(2.) A perusal of the charge sheet reveals that the petitioner is a practising Advocate and a member of Hindu Munnani Party. The second accused is the State General Secretary of Hindu Temple Protection Organisation. He is also an Advocate. The third accused is the State level administrator of Hindu Dharma Parishad and he is also an Advocate.

(3.) It is alleged in the charge sheet that at about 5.00 p.m on 4/2/2025, the accused person and others had led a protest after obtaining permission based upon the orders passed by Madurai Bench of Madras High Court. During protest, in violation of the order of the High Court, they have used more than one mega phone and causing noise and inconvenience to the general public.