RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Prem Mardi, learned counsel for the petitioners and Mr. R.R. Mishra, learned G.P. II for the State.
(2.) In this application, the petitioner has prayed for quashing of the entire criminal proceedings in connection with Khunti P.S. Case No. 124 of 2018, corresponding to G.R. No. 287 of 2018, registered for the offences punishable under Sections 121A/121/124A of the Penal Code, 1860 and Sections 66A and 66F of the Information Technology Act.
(3.) The prosecution story in brief is that an incident of abduction had taken place on 26.06.2017 of the security personnel attached with Shri Kariya Munda, Member of Parliament. On search made by the Police personnel at village Ghaghra in the District of Khunti they were stopped by the villagers who were variously armed. It has been stated that the Police through loud speakers tried to pacify the villagers in order to make them understand not to take law into their own hands and release the abducted security personnel. Allegation has further been levelled that the Police personnel were verbally abused the whole night and again in the morning the villagers were tried to be persuaded to release the abducted Police personnel and since it failed the assembled crowd were declared as unlawful. The Police were attacked by the villagers with stones, bows and arrows, axes etc., which resulted in some of them sustaining injuries. On secret information it was learnt that the incident happened because the innocent tribals were misled and influenced in the name of 'Adivasi Mahashabha' and 'A.C. Bharat Sarkar Kutumbh Pariwar' who had distorted the Constitution through social media and were spreading anti national feelings as well as disturbing the harmony existing between the different groups and castes.;