Ramachandran vs State Represented By
2021 Latest Caselaw 25031 Mad

                                                                        Crl.O.P.No.24564 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 20.12.2021

                                                       CORAM:

                             THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                               Crl.O.P.No.24564 of 2021
                                       and Crl.M.P.Nos.13551 and 13552 of 2021

                     Ramachandran
                                                                                     ...Petitioner
                                                          Vs.

                     State represented by
                     The Inspector of Police,
                     J3, Police Station (L & O),
                     Guindy, Chennai - 32.
                                                                          ...Respondent
                     PRAYER : Criminal Original Petition is filed under Section 482 of
                     Cr.P.C., praying to call for the records in C.C.No.3837 of 2021, on the
                     file of the IX Metropolitan Magistrate, Saidapet, Chennai and quash the
                     same.


                                      For Petitioner    : Mr.Revathi Radhakrishnan
                                      For Respondent   : Mr.R.Vinoth Raja
                                                         Government Advocate (Crl.side)




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                         Crl.O.P.No.24564 of 2021

                                                     ORDER

This Criminal Original Petition has been filed seeking to

call for the records in C.C.No.3837 of 2021, on the file of the IX

Metropolitan Magistrate, Saidapet, Chennai and quash the same.

2. The petitioner/accused was a call-taxi driver under OLA

Company. On 26.02.2019, at about 16.00 p.m., while the

respondent/police party was on duty, at that time, near Jawaharlal Nehru

road, the petitioner and 22 others, without any prior permission from the

authorities concerned, had unlawfully assembled and obstructed the free

movement of traffic and general public and raised slogans and conducted

dharna against OLA company.

3. The learned counsel for the petitioner submits that the

petitioner is not participating in the alleged unlawful assembly and stated

in the FIR that he is only walking on the pathway and the petitioner has

been falsely implicated in this case and no one was sustained. Hence, he

prayed to quash the proceedings.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.24564 of 2021

4.The facts of this case is covered by the reported judgments of

this Court in Jeevanandham and others Vs. State Rep. by Inspector of

Police and another reported in (2018) 2 LW Crl 606 and Sri Raja Vs.

State Rep. By Inspector of Police, Sivakasi Town Police Station,

Virudhunagar District, and another reported in (2019) 2 LW Crl 350.

Accordingly, the proceedings in C.C. No.203 of 2017, is hereby quashed

and the Criminal Original Petition is allowed. Consequently, connected

Miscellaneous Petitions are closed.

20.12.2021 Index : Yes/No Internet: Yes/No ub To

1.The IX Metropolitan Magistrate, Saidapet, Chennai.

2.The Inspector of Police, J3, Police Station (L & O), Guindy, Chennai - 32.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.24564 of 2021

T.V.THAMILSELVI, J., ub

Crl.O.P.No.24564 of 2021

20.12.2021

https://www.mhc.tn.gov.in/judis