GULFAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner Gulfam seeks quashing of an FIR No. 340 of 2020 under Sections 153-A, 295-A IPC and under Section 26 of Indian Forest Act, 1927, Police Station Vikasnagar, District Dehradun.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) According to the FIR, under the garb of cutting trees, the co-accused Arif demolished a Hanuman temple and also desecrated and damaged the idol. It has outraged the religious feelings of a community.