M. NITHYANANDAM Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceeding in STC No. 376 of 2018, pending on the file of the learned Judicial Magistrate, Kangeyam.

(2.) The respondent police registered an FIR in Crime No. 251 of 2017 for the offences under Sections 143, 341 and 283 IPC as against 32 named accused and others. The petitioner was added as A10 in the FIR.

(3.) The case of the prosecution is that, the accused persons all of a sudden indulged in road roko demanding for water supply and thereby they caused disruption to the movement of traffic. In spite of the request made by the police to disperse from the place, the accused persons are said to have been continued with the road roko.