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Naseem & others vs State of Uttarakhand & others

Uttarakhand High Court · Decided on 6 November 2017 · Citation: (2017) 11 UK CK 0013

HON’BLE JUDGES
Sudhanshu Dhulia
ACTS & SECTIONS REFERRED
<a href=1767>Indian Penal Code, 1860</a>, <a href=1767-147>Section 147</a>, <a href=1767-307>Section 307</a>, <a href=1767-323>Section 323</a>, <a href=1767-148>Section 148</a>, <a href=1767-506>Section 506</a>, <a href=1767-149>Section 149</a>, <a href=1767-504>Section 504</a> - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peace
RESULT
Dismissed
CASE NUMBER
1797 of 2017
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Judgment

5 paragraphs · 120 words
1.

Mr. Raj Kumar Singh, Advocate, present for the petitioners.

2.

Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.

3.

A First Information Report has been lodged by respondent No.3, which has been registered as Crime No. 90 of 2017 under Sections 147/148/149/323/504/506 & 307 of IPC, at Police Station Kotwali Roorkee, District-Haridwar against the petitioners. Apprehending their arrest, the petitioners have approached this Court for relief.

4.

Considering the overall facts and circumstances of the case and the nature of offence and the fact that petitioners have been named in the first information report, no interference is being called for by this Court in the matter.

5.

Consequently, the writ petition stands dismissed.