K. ADHITHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the First Information Report in Crime No.13 of 2017 dated 16.01.2017 on the file of the first respondent.

(2.) Heard the learned counsel for the petitioners and the learned Government Advocate(Crl.Side) for the respondent police.

(3.) The case of the prosecution is that on 16.01.2019 at 05.00 pm, the defacto complainant gave a complaint to the first respondent police that the petitioners tied an oxen to a stoned studded in ground and near about 25 person tried to tame the oxen and caused hard to the animal (Erudhukattu) behind Arulmigu Kannankovil Kanjirakudi. On the basis of the above said allegations, the first respondent police registered the complaint against the petitioners for the offences under Sections 143, 188, 289 IPC and 22 of the Prevention of Cruelty to Animals Act, 1960, in Crime No. 13 of 2017. The said F.I.R. is under challenge in this Criminal Original Petition.