VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has sought for quashing of FIR No. 626/2022 registered on information of respondent No.6 Nadim Kadir for offences punishable under Ss. 295A and 153A of the IPC, petitioner has further sought for protection of his life and liberty.

(2.) According to FIR, some message was forwarded by the petitioner wherein it was mentioned that "in Udaipur religious war has started, bravo finish the pigs".

(3.) Learned counsel for the petitioner submits that aforesaid message was a "forwarded" message and by mistake, it was sent to the group of "advocate's clerk". Petitioner is also an advocate's clerk, soon the petitioner deleted the message and pleaded sorry and asked for pardon. Learned counsel for the petitioner further submits that nothing happened due to the aforesaid whattsapp message, hence the offences alleged are not made out.