MOHAMMAD KHALID HUSSAIN Vs. STATE

JUDGEMENT

(1.) Heard both sides.

(2.) This petition under Section 482 of Cr. P. C. seeks quashing of the proceedings in Crime No. 230 of 1997 registered at Asifnagar P.S., Hyderabad for an offence under Section 153-A of I.P.C.

(3.) The first information report in question appears to have been registered suo motu by the police as the offence is said to have been committed in the presence of police officer in connection with protest rally planned for 6-12-1997 against the demolition of Babri Masjid.