GANESAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the charge sheet in S.T.C.No.214 of 2019 for an alleged offence under Section 7(1) (a) of Criminal Law Amendment Act 2005, on the file of the learned District Munsif Cum Judicial Magistrate, Vilathikulam, Thoothukudi District.

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

(3.) It is seen from the records that F.I.R. was registered in Crime No.82 of 2018 as against the petitioners for an offence under Section 7 (1) (a) of Criminal Law Amendment Act, 2005, on the ground that the petitioners were assembled in common intention for criminal conspiracy and they had plan to create law and order problem against the sterlite issue and also to damage the public properties. It is also seen that the complainant in the F.I.R. is the Inspector of Police, Ottapidaram Police Station. It is also seen from the charge itself that the charge is very simple in nature and trivial.