JAMBU KUMAR Vs. STATE

JUDGEMENT

(1.) By way of filing the instant criminal misc. petition under Sec. 482 Cr.P.C., the petitioners have prayed for the following relief:--

(2.) Drawing attention of the Court towards the FIR, learned Counsel for the petitioners submitted that even if the allegations are taken on its face value, no offence punishable under Ss. 269, 270 and 353 IPC are made out against the petitioners. Learned Counsel for the petitioners submitted that in the impugned FIR, there is no other allegation except that the petitioners were a part of the religious procession and, therefore, it would be to harsh if the prosecution shall be allowed to continue against them.

(3.) Learned Counsel for the petitioners, on the strength of above contentions prayed that looking to the peculiar facts and circumstances of the case, the impugned FIR may be quashed and set aside.