MOHAMED GOWSH Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in Crime No. 131 of 2020 on the file of the respondent police, thereby having been taken cognizance for the offences under Sections 143 , 341 and 188 of I.P.C. as against the petitioners.

(2.) The case of the prosecution is that the respondent initiated suo-motu criminal prosecution against the petitioner on the allegation that the petitioner and 103 other persons have illegally assembled and protested in the public road without any prior permission against the Centre and State Government with a demand to withdraw Citizenship Amendment Act , NPR and NRC. Subsequently, a F.I.R. came to be registered in Crime No.131 of 2020, dated 16.02.2020 for the offence under Sec.143, 341 and 188 I.P.C . by the respondent and the same is pending for filing of charge sheet.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is law abiding citizens and he has been maliciously roped into the above baseless prosecution by the respondent by misapplying and misreading the provision of law. The allegations in the F.I.R. neither has any criminal force nor reveals any specific role of the petitioner and the same does not attract any offences under Sections 143, 341 and 188 of I.P.C.