M. SABIQ Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the First Information Report registered in Crime No.718 of 2020 on the file of the respondent registered as against the petitioners for the offences under Sec. 143, 341, 188 and 269 of IPC.

(2.) The allegation in the First Information Report is that on 5/8/2020 at about 5.00 pm, the petitioners along with some other peoples without any permission unlawfully assembled and protesting in a public place to condemn the trespasses on Babri Masjid and Kashmir state, despite Sec.144 Cr.P.C. was in force. Thereby, they had committed the offences under Ss. 143, 341, 188 and 269 of I.P.C.

(3.) The learned counsel for the petitioners submitted that the prosecution has been launched with false allegations and even when the entire prosecution case taken as a face value, the same would not constitute any offence and continuing the prosecution is nothing but abuse of process of law. Therefore, submitted that the same may be quashed.