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Judgment
12 paragraphs · 224 wordsRavindra Maithani, J
The instant petition under Article 226 of the Constitution of India has been filed for quashing the F.I.R. in Case Crime No.95 of 2019, under
Sections 147, 323, 324, 307, 354-A(1)(i), 354-B, 504 IPC, P.S. Raipur, District Dehradun and for stay of arrest.
Heard and perused the records.
According to the F.I.R on 15.04.2019 at 06:30 p.m. the petitioners abused, insulted and tried to assault the first informant. On the same day at about
07:30 p.m., the petitioners again armed with knives and lathi abused the first informant and assaulted him, his mother and his wife. The mother of the
first informant was molested; brother of the first informant was stabbed with knife and there are other details also in the F.I.R.
Learned counsel for the petitioners simply urges that in case petitioners appear before the Court their bail application may be heard expeditiously.
Perusal of FIR reveals commission of cognizable offence. In these proceedings scrutiny of the material cannot be meticulously done. Therefore,
this Court is of the view that there is no reason to quash the F.I.R and the petition deserves to be dismissed.
The writ petition is dismissed. However, if the petitioners appear before the Court below, their bail application may be disposed of as expeditiously
as possible, in accordance with law.