PARVENDHAN Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed the above Criminal Original Petition to call for the records in C. C. No. 131 of 2006 on the file of the Judicial Magistrate No. I, kancheepuram and quash the same.

(2.) THE prosecution case is that the accused persons namely (1) Mahesh, Son of subramani (2) Jessi, son of Sathyamoorthy (3) Charles, Son of Prakash (4)Panneer @ Anto panneer, Son of Anandan (5) Palani @ Anto Palani, Son of Raman (6) Santhakumar, Son of Sankar (7) Mohan, Son of Rajendran and (8) Parvendan, son of Dakshinamoorthy have committed an alleged offence under sections 147, 294 (b) and 353 of IPC. The said case has been registered by the respondent police in crime No. 223 of 2006. The complaint reveals that the accused persons came to the Government Hospital, Kancheepuram on 01. 04. 2006 at 11. 00pm and threatened and questioned the Hospital Doctors and employees as to why the patient, namely Vasantha was dicharged and prevented the functioning of the hospital. Actually, the patient was not discharged. This happened in front of outpost Police. Further, the accused persons attempted to assault the R. M. O. when the Outpost Police intervened and stopped them.

(3.) THE said complaint was registered by the respondent police. Supporting the prosecution case, nine witnesses have been mentioned, including a Police constable.