ASHOK TAYENG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. Gyatso, learned counsel for the petitioners. Also heard Mr. T. Ete, learned Additional Public Prosecutor for the State.

(2.) This application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed jointly by eighteen numbers of petitioners praying for quashing of charge-sheet No. 6/2020 dtd. 18/1/2020 which was laid in Bomdila Police Station Case No. 28/2018 which was registered under Ss. 120B/186/353/447 on the basis of an FIR lodged by the petitioner No. 1, namely, Shri Ashok Tayeng. The other seventeen petitioners, in this case, are the accused persons against whom the above noted charge-sheet has been laid.

(3.) On 14/7/2018, one Shri Ashok Tayeng ( petitioner No. 1 ) lodged an FIR before the Officer-in-Charge of Bomdila Police Station, inter alia , alleging that on that day at about 1600 hrs., while the first informant was inside the Bomdila Police Station along with other staff, suddenly 15-20 vehicles belonging to Students United Movement of All Arunachal (SUMAA) came into the Police Station compound and raised slogans. Thereafter, the mob consisting about 30-40 persons, including the present petitioners, entered into compound of Police Station and started enquiring about the complaint lodged by them regarding damage of one of their banner by suspected Tibetans or the West Kameng District Students' Union Members. It is also stated in the FIR that gestures and mannerism of the intruders were intimidating and they used unparlia-mentary language against the informant who was the Inspector of Police and also against the other Police Staff including the Women staff present at that time. It is alleged in the FIR that the intruders remained in the Police Station premises for about 10-15 minutes and, thereafter left there from shouting slogans.