MOHAMED YASEEN Vs. LIYAGATH ALI

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in Crime No. 45 of 2020 on the file of the respondent police, thereby having been taken cognizance for the offences under Sections 143 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 these petitioners on the allegation that these petitioners and some others have illegally assembled and protested in the public road without any prior permission against the Citizenship Amendment Act enacted by the Parliament. Subsequently, a F.I.R. came to be registered in Crime No.45 of 2020, dated 31.01.2020 for the offence under Sec.143 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 petitioners submitted that these petitioners are law abiding citizens and they have 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 these petitioners and the same does not attract any offences under Sections 143 and 188 of I.P.C.