SOCIAL DEMOCRATIC PARTY OF INDIA Vs. STATE

JUDGEMENT

(1.) The petitioner, a political party represented by its Secretary is before this Court seeking for quashing of the order dated 31.08.2020 passed by the 44th Additional City Civil and Sessions Judge, Bangalore in Crime No.229/2020 and Crime No.195/2020 issuing warrants to search under Section 93 of the Criminal Procedure Code and consequent mahazars carried out in pursuance of said search at the various offices.

(2.) It is claimed that the petitioner being a political party has been targeted by the State. The petitioner carries out empowerment of the deprived section of the society and has not indulged in any unlawful activity.

(3.) It is stated that on 11/12.08.2020, there was vandalism and arson within the limits of D.G.Halli and K.G.Halli Police Stations. The said police stations were attacked on account of a blasphemous facebook post, which took an ugly turn allegedly on account of lack of timely intervention and action by the police.