Madras High Court
R. Mani vs The Sub Inspector Of Police on 19 February, 2026
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
Crl.O.P.No.4340 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.02.2026
CORAM:
THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.No.4340 of 2026
and Crl.M.P.Nos.3070 & 3072 of 2026
R. Mani ... Petitioner
Vs.
1.The Sub Inspector of Police,
Deevattipatti Police Station,
Salem District.
2.K. Ambedkarmadhu ... 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 pertaining to the case pending investigation in C.C. No.138 of 2026
on the file of Judicial Magistrate, Omalur and quash the same as against the
petitioner and thus render justice.
For Petitioner : Mr. S. Tamil Selvan
For Respondents : Mr.K.M.D. Muhilan,
Additional Public Prosecutor for R1
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Crl.O.P.No.4340 of 2026
ORDER
The present Criminal Original Petition has been filed seeking to quash the proceedings in C.C. No.138 of 2026 pending on the file of the Judicial Magistrate Court, Omalur.
2. The case of the prosecution is that on 21.03.2024, the petitioner and others, who belong to a political party, without obtaining any prior permission, conducted a party meeting at G.M. Mahal, in violation of the Model Code of Conduct. Consequently, a case in Crime No.193 of 2024 was registered by the respondent Police for the offences under Sections 143 & 188 IPC. After completion of investigation, the final report was filed before the learned Judicial Magistrate, Omalur and the learned Magistrate took cognizance of the same and numbered it as C.C.No.138 of 2026, which is now sought to be quashed.
3. Learned counsel appearing for the petitioner 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 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2026 05:04:59 pm ) Crl.O.P.No.4340 of 2026 Station Virudhunagar District and others (Crl.O.P(MD) No.7922 of 2019, decided on 30.08.2019), in which the proceedings were quashed. Hence, he prayed to quash the proceedings pending against the petitioner.
4. Learned Additional Public Prosecutor appearing for the respondent Police endorsed the aforesaid submission of the learned counsel for the petitioner that the facts of the instant case are akin to the facts in the aforesaid two cases.
5. Heard the learned counsel appearing on either side and perused the materials available on record.
6. In view of the above, 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 proceedings pending and is liable to be quashed. Further, though the petition has been filed by the petitioner alone, no useful purpose would be served by allowing the proceedings to continue against the remaining accused, who are similarly placed, and it is an abuse of process of law.
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7. Accordingly, the Criminal Original Petition stands allowed and the proceedings pending against the petitioner in C.C.No.138 of 2026, on the file of the Judicial Magistrate Court, Omalur, are hereby quashed in entirety. Consequently, the connected miscellaneous petitions are closed.
19.02.2026 Index: Yes/No Neutral Citation: Yes/No AT To
1.The Judicial Magistrate, Omalur.
2.The Sub Inspector of Police, Deevattipatti Police Station, Salem District.
3.The Public Prosecutor, High Court of Madras.
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AT Crl.O.P.No.4340 of 2026 and Crl.M.P.Nos.3070 & 3072 of 2026 19.02.2026 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2026 05:04:59 pm )