KALPESH VAGHABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since all these petitions are filed seeking quashing of respective FIRs concerning same set of allegations for the offence punishable under Ss. 120(B) and 505(1)(B) of the Indian Penal Code, 1860; Sec. 54 of the Disaster Management Act and Sec. 3 of the Police (Incitement to Disaffection) Act, 1922, all these petitions are heard, decided and disposed of by this common oral order.

(2.) By way of present petitions under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "CrPC"), respective petitioners are seeking quashing of FIRs, details of which are shown in table below, alleging offence punishable under Ss. 120(B) and 505(1)(B) of the Indian Penal Code, 1860; Sec. 54 of the Disaster Management Act and Sec. 3 of the Police (Incitement to Disaffection) Act, 1922 alongwith all its consequential proceedings.

(3.) The impugned FIRs are filed at the instance of police officials alleging therein that the accused persons by hatching criminal conspiracy made the complainant a member by some admin of the group namely "2800police_SRPF_Districtwise" (hereinafter referred to as "said group") without the knowledge of the complainant on 18/7/2020 and when the complainant checked the account on 22/7/2020, the account was deleted. It is further alleged that in the said group, different issues as mentioned in the FIRs were raised. Pursuant to the same, the complainant verified the admin of the said group and other details and found that the said link was forwarded through www.kapsnet.in. Further, details of the website were checked and different posts regarding grade pay of police were found. In this regard, the FIRs came to be filed.