Madras High Court
Suresh Kannan vs The State Rep. By on 19 June, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 19/06/2023
CORAM
The Hon'ble Mr.Justice G.ILANGOVAN
Crl.OP(MD)No.10655 of 2023
and
Crl.MP(MD)Nos.8459 and 8460 of 2023
1.Suresh Kannan
2.Karthick Raja
3.Nainar Raja : Petitioner/A1 to A3
Vs.
The State rep. by
Sub Inspector of Police,
Eruvadi Police Station,
Tiruneveli District.
(In Crime No.39 of 2020) : Respondent/Complainant
PRAYER:- Criminal Original Petition has been filed
under section 482 of the Criminal Procedure Code, to call
for the records relating to the charge sheet laid by the
respondent in STC No.141 of 2020 on the file of the
Judicial Magistrate, Nanguneri, Tirunelveli District and
quash the same in so far as the petitioner is concerned.
For Petitioners : Mr.S.Alagusundar
For Respondent : Mr.B.Nambiselvan
Additional Public Prosecutor
https://www.mhc.tn.gov.in/judis
2
O R D E R
This criminal original petition has been filed seeking quashment of the case in STC No.141 of 2020 on the file of the Judicial Magistrate, Nanguneri, Tirunelveli District.
2.The case of the prosecution in brief:-
On 06/03/2020 at about 11.00 pm in the night, the accused persons standing in front of Kotahcheri Pathirakalliamman kovil, caused nuisance to the public and in spite of warning made by the police, he did not vacate the place. On the basis of the above said occurrence, suo motu FIR has been registered in Crime No. 39 of 2020 for the offence under section 291 IPC. On the second day itself, after completing the investigation, final report was filed and it was taken cognizance in STC No.141 of 2020 by the Judicial Magistrate, Nanguneri.
3.Seeking quashment of the same, this petition has been filed by the petitioners stating that the ingredients of section 291 IIPC is not made out against them.
https://www.mhc.tn.gov.in/judis 3
4.Heard both sides.
5.Section 291 IPC reads as under:-
“291.Continuance of nuisance after injunction to discontinue-Whoever repeats or continues a public nuisance, having been enjoined by any public servant who has lawful authority to issue such injunction not to repeat or continue such nuisance, shall be punished with simple imprisonment for a term which may extend to six months, or with fine, or with both.” So the main ingredients of the offence is that public nuisance might be created by the accused defining any prohibitory order. Absolutely, in the complaint nothing has been stated except stating that the petitioners are warned by the patrolling police team, not to continue the above said nuisance.
6.It is also seen that no complaint has been given by any of the public against the petitioners and only the police, who belongs to the above said police team gave https://www.mhc.tn.gov.in/judis 4 complaint. In view of the above said fact, no proper material has been collected during the course of investigation to sustain the above said offence. On that sole ground, this criminal original petition is liable to be allowed.
7.In the result, this criminal original petition stands allowed. The case in STC No.141 of 2020 on the file of the Judicial Magistrate, Nanguneri, Tirunelveli District is hereby quashed as against the petitioners. Consequently, connected Miscellaneous Petitions are closed.
19/06/2023 Index:Yes/No Internet:Yes/No er https://www.mhc.tn.gov.in/judis 5 To,
1.The Judicial Magistrate, Nanguneri, Tirunelveli District.
2.The Sub Inspector of Police, Eruvadi Police Station, Tirunelveli District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 6 G.ILANGOVAN, J er Crl.OP(MD)No.10655 of 2023 19/06/2023 https://www.mhc.tn.gov.in/judis