DR.SALAM ROBINDRO SINGH Vs. OFFICER-IN-CHARGE

JUDGEMENT

(1.) By way of this petition, filed under Sec. 482 Cr.P.C., the petitioner, a Doctor by profession, seeks quashing of FIR No.52 (09)2020 APS on the file of Andro Police Station, Imphal East District, Manipur, in so far as he is concerned. This FIR was initially registered under Ss. 147, 148, 188, 427 and 34 IPC but Sec. 505(1)(b) IPC was added thereafter.

(2.) Heard Mr. L.Sevananda Sharma, learned counsel for the petitioner; Mr. Athouba Khaidem, learned Public Prosecutor, appearing for the Officer-in-Charge, Andro Police Station, respondent No.1; and Mr. Mangilal, learned counsel representing Mr. Lenin Hijam, learned Additional Advocate General, Manipur, appearing for the Director, Tourism, Government of Manipur, the complainant, respondent No.2 herein.

(3.) The complainant addressed letter dtd. 15/9/2020 to the Superintendent of Police, Imphal East District, Manipur, stating that social media had reported to the effect that an incident occurred on 15/9/2020 at Santhei Natural Park, Andro, and some people were seen damaging the Inauguration Plaque at the park. He requested that necessary action be taken against the culprits. Thereupon, FIR No.52(09)2020 was registered on the file of Andro Police Station under Ss. 147,148, 188, 427 and 34 IPC. The accused were not known and were shown in the FIR as 'Some people'.