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Amarjeet Singh vs State of Uttarakhand and Others

Uttarakhand High Court · Decided on 12 September 2011 · Citation: (2011) 09 UK CK 0163

HON’BLE JUDGES
Prafulla C. Pant, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226 · Penal Code, 1860 (IPC) — Section 147, 148, 323, 427, 504
RESULT
Dismissed
CASE NUMBER
Criminal Writ Petition No. 788 of 2011 and Stay Application No. 9517 of 2011
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Judgment

4 paragraphs · 198 words

Prafulla C. Pant, J.—Heard.

2.

By means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought quashing of the First Information Report dated 25.08.2011, registered as Crime No. 162 of 2011, relating to offences punishable u/s 147, 148, 323, 504, 506, 427 of I.P.C., Police Station Jaspur, District Udham Singh Nagar.

3.

Learned Counsel for the Petitioner submitted that the impugned First Information Report is counter blast to the report lodged on behalf of the Petitioner''s side. However, on going through the contents of the First Information Report in question, it is clear that complainant Dilbag Singh has also suffered injuries in the incident. Learned Counsel for the complainant pointed out that injuries suffered by Dilbag Singh (Respondent No. 3) are grievous in nature.

4.

In the above circumstances, this Court is not inclined to interfere with the investigation of the case. Therefore, the writ petition is summarily dismissed with the observation that if the Petitioner Amarjeet Singh surrenders before the court concerned, his bail application shall be heard and disposed of without unreasonable delay. (Stay Application No. 9517 of 2011 and Caveat Application No. 739 of 2011 stand disposed of).