L.Victoria Gowri, J
1.This Criminal Original Petition has been filed to quash the First Information Report in Crime No.80 of 2020 dated 30.03.2020 on the file of the 1st respondent police.
2. Considering the nature of the relief sought for, notice to the 2nd respondent is dispensed with.
3. The learned counsel for the petitioner submitted that the case of the prosecution is nothing but that on 30.03.2020, the petitioner came in the two-wheeler bearing registration No.TN 59 AU 6937 (Passion Pro) during the COVID period, causing danger to the society, giving way to the spread of infection of COVID to the public. In this regard, crime No.80 of 2020 came to be registered as against him under Sections 188 and 269 of IPC and Section 3 of the Epidemic Diseases Act, 1897, and many cases in this similar line have already been quashed by this Court and remedy has been sought by quashing crime No.80 of 2020.
4. The learned Government Advocate, Mr.M.Sakthi Kumar (Crl.side) fairly conceded that the Government of Tamil Nadu, Home (Courts IV) Department, G.O.(Ms).No.176 dated 05.04.2022, and the Director General of Police vide letter in R.O.C.No.1029669 had issued G.O. in this regard to withdraw cases registered under the Epidemic Act.
5. Heard the learned counsel on either side and carefully perused the materials available on record.
6. In view of the said submission, the FIR in crime No.80 of 2020 dated 30.03.2020 on the file of 1st respondent police is hereby quashed.
7. Accordingly, this Criminal Original Petition is allowed.
