MAKESH Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in C.C. No. 76 of 2016.

(2.) The respondent police have registered an F.I.R in Crime No. 220 of 2016 for an offence under Section 7(1) (a) of Criminal Law Amendment Act, 2005 and Section 151 of Cr.PC. There are totally six accused persons in this case and the present petitioner is ranked as A2.

(3.) The case of the prosecution is that the accused persons had formed into an unlawful assembly and were planning to go against the Government and destroy the TASMAC shops and cause damage to the Government buses. This came to be known to the respondent police and therefore, an FIR came to be registered by the respondent police. After investigation, a final report has also been filed before the Court below and it has been taken cognizance for an offence under Section 7(1) (a) of Criminal Law Amendment Act, 2005 and Section 151 of Cr.Pc.