KHUSBHU Vs. INSPECTOR OF POLICE AND OTHER

JUDGEMENT

(1.) The petitioner wants this Court to quash the proceedings in C.C.No.146 of 2011 on the file of the learned District Munsif cum Judicial Magistrate, Andipatti. The petitioner is a well known film actor. The defacto complainant is the Tahsildar, Election Flying Squad. The petitioner has been charged for having committed the offences under Sections 143, 341 and 188 of IPC.

(2.) The case of the prosecution is that the petitioner herein and other accused were carrying on their election campaign on 26.03.2011 at 05.10 P.M near Andipatti bus stand. According to the prosecution, by their aforesaid action the petitioner and other accused committed the offences punishable under Sections 143, 341 and 188 of IPC. In this regard, Crime No.144 of 2011 was registered on the file of the Andipatti Police Station. Final report was filed and the same was taken on file in CC No. 146 of 2011 on the file of the District Munsif cum Judicial Magistrate and summons were issued to them. To quash the same, this Criminal Original Petition has been filed.

(3.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) appearing for the respondents.