STATE Vs. SELVARAJ

JUDGEMENT

(1.) This Criminal Original Petition has been filed praying to cancel the bail granted to the respondents/ accused by the learned Principal Sessions Judge, Pudukottai in Cr.M.P. No. 3122 of 2018,d ated 20/11/2018.

(2.) The Inspector of Police, Keeramangalam Police Station had filed the present petition, seeking cancellation of bail granted to the accused / respondents by the Principal Sessions Judge, Pudukottai in Crl. M.P No. 3122 of 2018 dtd. 20/11/2018 for offences under Ss. 147,148, 341, 294(b), 285, 324, 333,435, 307 of IPC r/w.3(1) of TNPPDL Act.

(3.) The case of the prosecution is that the defacto complainant is working as a District Revenue Officer cum Additional District Executive Magistrate Pudukottai. The defacto complainant along with others were visiting and monitoring the restoration and relief works, which were carried out over the places, where the devastation has taken place on 16/11/2018 early hours due to "Gaja" cyclone. On 17/11/2018, at about 6 'O' clock, the officials visited the "Gaja" cyclone affected place viz., 'Alangudi' along with the Revenue Divisional Officer, Pudukottai, the Deputy Superintendent of Police, Alangudi, the Block Development Officer, Thiruvarankulam, on the vehicles belonged to the Government, bearing Reg. No. TN 55 G 0649, TN55G 0591, TN 55 G 0644, TN 55 G 0648 and TN 55 G 0397 respectively. The Restoration Team were travelling through Kallangudi, Sikkapatti, Sooranvidhuthi, Vellangulam and receiving the grievance from the general public and attending the rescue and relief work on those areas. When the crew reached the Keeramangalm way through Kothamanagalam, they came to know that some of the agricultural officials such as, Joint Director and Assistant Director and others were detained by the Villagers, while they were performing their assessment work near Kuravar Colony of Keeramangalam. While proceeding to that place, suddenly a mob, about 500 Villagers, consisting of men and women, gathered and waylaid with fallen trees. Thereafter, the respondents herein with iron rod , kerosone bottles, flamed out the tyres on the road. Among the accused Duraiarasan, Pandian, Ranjith, Arun, Matheena Ravi and Piraman gave trouble to them and violently pierced the tyres of Government Vehicles using screw driver and knives. Further, some of the villagers threw stone on the Government vehicles. In the occurrence, some of the Government Officials got injured. The accused turned the situation violent and raised slogans against the Government. Further, the mob, unlawfully assembled together, abused the Government officials, restrained them from discharging their official duties and pelted stones on them.