- (1.) The petition seeks issuance of a writ in the nature of Certiorari quashing F.I.R. bearing Case Crime No.201 of 2015, under Sections 147, 148, 352, 353, 332 and 504 Indian Penal Code, Police Station Karnalganj, District Gonda.
(2.) Perusal of the impugned F.I.R. indicates that there is an allegation that on 9th June, 2015 at about 4.30 p.m. Secretary, Department of Handicapped Welfare, Government of U. P., Lucknow was presiding over a programme in which District Magistrate, Gonda and other officers were also present. The public persons present were being informed about schemes of the Department.
(3.) During the proceedings, petitioner Ghanshyam Singh along with his nephew and 5-6 other persons came with Lathi and Danda and in regard to the schemes said that false things are being stated. Although an attempt was made to pacify them, however, efforts were ignored by the petitioner. The petitioner used abusive language and became violent. The programme had to be terminated. In confusion and stampede, Ghanshyam Singh and others left. The other villagers, present on the spot, informed that Ghanshyam Singh is a resident of another village. The image of the Administration had been lowered, therefore, criminal proceedings be initiated.;