MATCHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings in STC No. 1136 of 2014, pending on the file of the learned Judicial Magistrate, Thiruthuraipoondi, Tiruvarur.

(2.) The case of the prosecution is that the accused persons had formed into an unlawful assembly and without any prior permission, caused disruption to the general public and had prevented the respondent Police from performing their public duty.

(3.) The respondent Police on completion of the investigation had filed a final report for an offence under Section 143, 188, 353 and 504 of IPC.