S.R.K.BALASUBRAMANI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings in C.C.No.270 of 2012, on the file of the Judicial Magistrate No.I, Dindigul, as against the petitioners.

(2.) Heard the learned counsel for the petitioners and the learned Government Advocate (Crl.side) appearing for the respondent.

(3.) It is seen from records that F.I.R. was registered in Crime No. 129 of 2011 against the petitioners for the offences under Sections 143 , 341 and 290 of I.P.C., and Section 177 of Motor Vehicles Act, on the ground that the petitioners and other accused gathered at the junction near Sithayyankottai old bus stand in 10 four wheelers for election campaign. The election campaign was conducted without prior permission. Thereby, they caused hindrance to the access of general public and for vehicle movements. They also have created law and order problem. It is also seen that the complainant in the F.I.R. is the Inspector of Police, Sempatti Police Station, Dindigul District.