'Proceed with Probe, but don't file Chargesheet against Advocate': High Court

Hearing a petition filed by an advocate seeking to quash an First Information Report (FIR) registered against him for participating in an anti-Citizenship Amendment Act (CAA) meeting, organised allegedly without police permission, the Madurai Bench of Madras HC directed the police not to file chargesheet against him.

Justice AD Jagadish Chandira, on a petition filed by advocate T Lajapathi Roy, told the Tallakulam police to proceed with the investigation but not to file final report against the advocate till the disposal of the petition. The case was adjourned for two weeks.

The advocate was booked under sections 143 (Punishment for member of unlawful assembly), 341 (Punishment for wrongful restraint), 283 (Danger or obstruction in public way or line of navigation), 290 (Punishment for public nuisance) of Indian Penal Code for his participation in a meeting against Citizenship Amendment Act (CAA) at Goripalayam in Madurai on Feb 8, 2020.

However, the advocate denied the allegations saying that it wasn't an unlawful assembly & that people voluntarily gathered for the meeting &, that too, without blocking traffic.

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