JEYAMURUGAN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in S.T.C.No.1080 of 2017, on the file of the learned Judicial Magistrate, Ambasamudram.

(2.) The petitioners belonging to Punkampatti village and they were stood in the bus stand, at that time the police officials instructed the village crowd not to stand near the bus stand and asked them to vacate the place, for which, under the head of the 1st petitioner all other accused said to have conducted an agitation in the Kadayam to Pavoorchathiram Main Road, Punkampatti Village. Thereafter, on the request of the Police officials, the petitioners and others are said to have dispersed from the place of agitation and thereby, they caused the above said offence.

(3.) After completing the investigation, the first respondent laid charge sheet before the learned Judicial Magistrate, Ambasamuthiram and the same was taken on file in S.T.C.No.1080 of 2017.