AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 172 wordsPrafulla C. Pant, J.—Heard.
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 19.08.2011, registered as Crime No. 136 of 2011, relating to offences punishable u/s 147, 148, 332, 342, 336, 323, 504, 506 I.P.C., and one punishable u/s 7 Criminal Law Amendment Act, Police Station Dalanwala, District Dehradun.
Petitioner is student of D.A.V. College, Dehradun. The students including the Petitioner said to have pelted stones at the police personnel on duty and wrongfully confined the teachers of the College.
Having considered submissions of learned Counsel for the parties, and after going through the papers on record, this Court is not inclined to interfere with the investigation of the case.
Therefore, the writ petition is summarilydismissed, with the observation that if the Petitioner Bhagwati Prasad surrenders before the court concerned, his bail application shall be heard and disposed of without unreasonable delay. (Stay Application No. 8747 of 2011 also stands disposed of).