MAHESH RAMESHCHANDRA HARSH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has prayed for quashing and setting aside the FIR being CR No.I-17 of 2019 lodged at Nakhatrana Police Station, District Kutch on 7/3/2019 for the offence punishable under Ss. 295(a) and 153(A) of the Indian Penal Code.

(2.) Heard learned advocate Mr.Darshan Dave for H.L.Patel Advocates for the applicant, Ms.Maithili Mehta, learned Additional Public Prosecutor for respondent No.1 and Ms.Sachi Mathur, learned advocate for respondent No.2.

(3.) As per the impugned FIR, the complainant has stated that on 3/3/2019, a rally was organized by the applicant, wherein some provocative speech was made, which hurt the sentiments of a particular community, and therefore, the impugned FIR was registered against the present applicant.