K.LAXMAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner prays for quashing of proceedings in C.C.No.80 of 2025 for the offences under Sec. 171(H) and 188 of The Indian Penal Code, 1860 ('IPC') on the file of the learned Special Judicial Magistrate of First Class for Trial of cases relating to MPs and MLAs at Hyderabad.

(2.) The C.C. originates from a Complaint dtd. 14/5/2024 made by the de facto complainant to the Inspector of Police, Domalguda, Hyderabad. The Complaint relates to an incident on 10/5/2024 at 07:30 hours involving the petitioner along with a few other members of the Bharatiya Janata Party (BJP) entering Indira Park through the gate located near the Ramakrishna Matam while raising slogans including 'Jai BJP'. The Complaint also mentions that the petitioner interacted with morning walkers and campaigned for BJP (Political Party) by saying 'Vote for BJP' without any prior permission from the appropriate Officers.

(3.) A Chargesheet was filed against the petitioner on 14/5/2024 pursuant to FIR No.170 of 2023. The Chargesheet records the brief facts of the case. The facts recorded are a repetition of those in the Complaint and are as follows: