KISHORE KANTH Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is a petition filed under S. 482 of the Code of Criminal Procedure to quash the petty case No. 14111 of 1985 on the file of the XIII Metropolitan Magistrate, Madras. The gravamen of accusation levelled against the petitioner -accused was that he prepared and manufactured 100 kites in a private place besides preparing the manja thread to be used for the flying of kites. For this act, he had been charged, as if he had violated S. 71(xiv) of the City Police Act. On receipt of the process, the petitioner has come forward with the present application praying for the quashing of the proceedings initiated against him in the Court below.

(2.) LEARNED counsel for the petitioner would submit that flying of kites simpliciter in a public place without anything more would not attract the violation of S. 71(xiv) of the City Police Act. He would further submit that even assuming for arguments sake that all the materials produced by the prosecuting agency are taken for granted to be true; even then it cannot at all be stated that the petitioner had committed the offence under S. 71(xiv) of the City Police Act, the reason being that the petitioner had simply manufactured kites and the necessary thread for flying kites. The Learned Public Prosecutor also fairly conceded that the act of the petitioner will not fall under the purview of S. 71(xiv) of the City Police Act.

(3.) IN view of what been has stated above, the petition deserves to be allowed and, therefore, it is allowed and the proceedings in the petty Case No. 14111 of 1985 on the file of the XIII Metropolitan Magistrate, Madras will stand quashed.