SHABANA M RON Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioners counsel and the High Court Government Pleader.

(2.) There are about 23 petitioners of which petitioners 1 to 6 are women. The respondent-police has registered a case against the petitioners in Crime No.19/2020 for the offences punishable under Sections 143 , 147 , 148 , 188 , 271 , 323 , 324 , 332 , 353 , 504 read with Section 149 IPC. The allegations made against them are that by violating the instructions issued by the Government for effective control of pandemic Covid-19, all these petitioners formed unlawful assembly and pelted stones and brick pieces against the police when the latter wanted to disperse the mob.

(3.) Learned counsel for the petitioners submits that petitioners 1 to 6 are women and the names of some of the petitioners are not found in the FIR. Only for the purpose of offering prayers they came outside. The police have registered false complaint against all the petitioners.