DEEPUL SANGMA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Mr. K.C. Gautam, learned counsel for the petitioner who has submitted that an FIR dtd. 16/9/2020 was lodged before the Officer-In- Charge, Kharkutta Police Station, North Garo Hills by the Sr. Medical and Health Officer, Kharkutta PHC who is arrayed as the respondent No. 3 herein.

(2.) Mr. Gautam has also submitted that the contents of the said FIR is such that the petitioner herein was accused of violation of COVID-19 protocol and has particularly met the Block Programme Manager (BPM), Shri B.D. Sangma and had told him that the doctor in charge of Kharkutta PHC is operating against the guidelines of COVID-19 protocol which is a harassment to the general public for which very soon the doctor will be beaten by the public. The petitioner was also accused of instigating general public and bringing passengers from Shillong while telling them that they are no longer required to be quarantined. For the act of spreading unverified and false information and for endangering the life and safety of the said informant and the general public, the police was requested to investigate into the matter.

(3.) On the basis of the said FIR, the police have registered a case being being Kharkutta PS Case No. 08(09)2020 u/s 188/269/270/506 IPC r/w sec. 3(2)(i) of the Epidemic Diseases (Amendment) Ordinance, 2020.