Madras High Court
Ramar vs State Of Tamil Nadu Rep. By on 22 January, 2026
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
Crl.O.P.(MD)No.855 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.01.2026
CORAM:
THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.(MD)No.855 of 2026
and
Crl.M.P.(MD)Nos.912 & 916 of 2026
1.Ramar
2.Annadurai
3.Ramachandiran
4.V.Ragavan
5.Kalaiselvan
6.Senthilraman
7.A. Chandran ... Petitioners
Vs.
1.State of Tamil Nadu Rep. by
The Inspector of Police,
Thogamalai Police Station,
Karur District.
In Crime No.155/2018
2.Mohamed Idiris
The Inspector of Police,
Thogamalai Police Station,
Karur District. ... Respondents
PRAYER: Criminal Original petition is filed under Section 528 of
Bharatiya Nagarik Suraksha Sanhita/Section 482 Cr.P.C, to call for the
records relating to the C.C.No.629 of 2024 on the file of the learned Judicial
Magistrate No.I, Kulithalai.
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Crl.O.P.(MD)No.855 of 2026
For Petitioners : Mr.K.Sivabalan
For R1 : Mr.K.M.D.Muhilan
Additional Public Prosecutor
ORDER
The present Criminal Original Petition has been filed seeking to quash the proceedings in C.C.No.629 of 2024 issued by the learned Judicial Magistrate No.I, Kulithalai.
2. The brief facts of the case are that on 23.06.2018, the petitioners and others, who belong to a political party, without obtaining prior permission, had unlawfully conducted a transport protest in a public place to contemn the arrest of a political party leader, thereby causing disturbance to the public. Therefore, a case in Crime No.155 of 2018 was registered by the respondent Police for the offences under Sections 341, 143 & 188 IPC. After completion of investigation, the respondent Police filed the charge sheet before the learned Judicial Magistrate No.I, Kulithalai. The learned Magistrate took the same on file and assigned C.C. No. 629 of 2024 and subsequently issued summons to the petitioners. The petitioners, aggrieved by the same, have preferred the present petition to quash the said proceedings.
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3. The learned counsel appearing for the petitioners submitted that the facts of the instant case are similar to the facts of the cases in Jeevanandham and others vs. The Inspector of Police, Velayuthampalayam Police Station, Karur District reported in (2018 2 LW (Crl) 606) and Sri Raja vs Inspector of Police, Sivakasi Town Police Station Virudhunagar District and others (Crl.O.P No.7922 of 2019, decided on 30.08.2019), in which the proceedings were quashed. Hence, he prayed to quash the impugned proceedings.
4. The learned Additional Public Prosecutor appearing for the respondent police submitted that the present case was registered due to the protest conducted in a public place, without obtaining permission, thereby causing disturbance to the public. However, he fairly endorsed the submission of the learned counsel for the petitioners that the facts of the instant case are akin to the facts in the aforesaid two cases.
5. Having heard the learned counsel appearing on either side and upon perusal of the entire materials available on record, this Court is of the opinion that the above said decisions would apply on all fours to the present case and that no useful purpose will be served by keeping the impugned proceedings pending and the same is liable to be quashed. 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/02/2026 04:46:45 pm ) Crl.O.P.(MD)No.855 of 2026
6. Accordingly, the Criminal Original Petition stands allowed and the case in C.C.No.629 of 2024 is hereby quashed as against the petitioners. Consequently, the connected miscellaneous petitions are closed.
22.01.2026 2/3 Neutral Citation: Yes/No rpl To
1.The Judicial Magistrate No.I, Kulithalai
2.The Inspector of Police, Thogamalai Police Station, Karur District.
3.The Public Prosecutor, High Court of Madras.
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