CHALASANI AJAY KUMAR Vs. STATE OF A. P.

JUDGEMENT

(1.) These Criminal Petitions are filed by different petitioners under Sec. 482 of Criminal Procedure Code (for short "Cr.P.C.") to quash the proceedings in FIR.No.10 of 2020, dtd. 12/2/2020 on the file of Suryaraopet Police Station, Vijayawada. Hence I feel it appropriate to decide both the cases by way of this common order.

(2.) The petitioner in Crl.P.No.225 of 2020 is accused No.1 and the petitioner in Crl.P.No.226 of 2020 is accused No.4. The 2nd respondent herein is the defacto complainant. The 2nd respondent has submitted a complaint dtd. 12/1/2020 to the Station House Officer, Suryaraopet Police Station, Vijayawada stating that he is a working president of City Police Officers Association. As the residents of Amaravati, with the support of the political parties have conducted a rastha roko on 10/1/2020 at 03.00 p.m., at Bundar road, Vijayawada city with huge gathering of more than 2000 to 3000 women without permission of the Police, the Police have obstructed and tried to prevent them, but, as they have abused the Police, the Police took them into custody and shifted them to Police Station. It is further stated that the accused have morphed a photo of a female Police who was discharging her duties preventing a female protestor to that of a male police preventing the female protestor. The accused are alleged to have deliberately posted the morphed photo in facebook on 10/1/2020 with an intention to instigate the protestors and provoke them to take revenge against the Government and as well as the Police, thereby causing law and order problem. Stating thus, the 2nd respondent requested the Police to take action against the accused, pursuant to which, the Police have registered a case in Crime No.10 of 2020 on the file of Suryaraopet Police Station, Vijayawada city under Ss. 469, 505(2) read with Sec. 34 of IPC. Requesting to quash the aforesaid case, the petitioners have filed the present petitions.

(3.) When these criminal petitions came up for hearing on 20/1/2020, this Court has granted an interim stay of the proceedings in FIR.No. 10 of 2020 on the file of Suryaraopet Police Station, Krishna District.