Criminal liability for trespass or rash acts cannot be attributed to inanimate objects lacking mens rea.

The Petitioner is a DGCA-authorized research and development organization specializing in unmanned aerial systems

On 29-01-2026, during routine testing within a designated "green zone" on leased land, a lightweight prototype drone suffered a battery malfunction, glided beyond the boundary, and landed in a neighboring property

A Police Constable, acting on a 112-helpline tip, registered a suo motu FIR (Crime No. 24/2026) against unknown persons for criminal trespass and endangering safety

Despite the Petitioner’s voluntary disclosure of ownership and its exempt status under Rule 42 of the Drone Rules, 2021, the jurisdictional police refused to provide a copy of the FIR, demanding the physical presence of the Managing Director

Section 329 of the BNS regarding criminal trespass, which requires mens rea and intentional human entry to intimidate or annoy

Section 125 of the BNS, which predicates liability on a rash or negligent human act endangering safety

The court relied on the doctrine of triviality under Section 33 of the BNS (Section 95 of the IPC), as interpreted in Mrs. Veeda Menezes v. Yusuf Khan, which excludes acts causing slight harm from criminal liability

Regarding the quashing of the FIR, the court followed the guidelines in State of Haryana v. Bhajan Lal

applied the mandatory directions from Youth Bar Association of India v. Union of India regarding the prompt disclosure and uploading of FIRs

Section 329 of the BNS requires a culpable human entry with the specific intent to commit an offence or annoy; however, the FIR recorded only the presence of an inanimate drone, failing to attribute any mens rea or intentional human trespass

the court found Section 125 inapplicable as the FIR did not identify any rash human act or specific victim endangered by the mechanical failure

Applying the doctrine of triviality, the court reasoned that since there was no bodily injury or property damage, the incident constituted "negligible harm" that no person of ordinary sense would complain of

The court determined that the allegations, even if accepted, did not prima facie constitute any offence, thus meeting the Bhajan Lal criteria for quashing

the court condemned the police for withholding the FIR, noting that such actions render constitutional rights illusory and violate the Supreme Court's mandate for transparency

It held that a mechanical failure of a drone cannot be converted into a criminal offence involving mens rea through bald assertions

The Court further issued a stern directive that all Police Stations must scrupulously adhere to the mandate of furnishing FIR copies to the accused or providing complete digital details; failure to do so will result in departmental enquiries against the erring Station House Officers