IRFAN AHAMAD Z Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioner submits that he would comply with the office objections within two weeks from today. In view of the urgency pleaded and subject to the compliance of the office objections, the matter needs be taken up for hearing.

(2.) The petitioner is before this Court is seeking to be enlarged on bail in Crime No.71/2020 registered by J.J. Nagar Police Station for the offence punishable under Sections 506 , 147 , 148 , 143 , 149 , 324 , 332 , 307 , 269 , 323 , 201 , 271 , 353 of IPC and under Sections 3 and 4 of Prevention of Destruction and Loss of Property Act, 1981.

(3.) The petitioner states that the respondent police had initiated the criminal proceedings against the petitioner and several others. On 19.04.2020 on the information furnished by Dr. Yougesh, BBMP Officer, that 58 persons were suspected of Corona virus infection and they required to be quarantined. He had requested for cooperation from the police inspector of J.J. Nagar Police Station. Hence, the police station had deputed the Sub-Inspector and other Staff. However, at 10th cross of Arfath Nagar at about 6.30 p.m., when 15 persons were sent to quarantine and they were preparing to send remaining 43 persons to quarantine, at that time, around 100 to 120 members assembled with stones and clubs in their hands and all of a sudden, they started breaking chairs, throwing the tables, has broken the street lights as also CCTV cameras, etc.,