Citation : 2023 Latest Caselaw 2171 UK
Judgement Date : 9 August, 2023
HIGH COURT OF UTTARAKHAND AT
NAINITAL
Criminal Writ Petition No.1122 of 2023
Rohit Bohra ....Petitioner
Versus
State of Uttarakhand and Others ....Respondents
Present:-
Mr. R.C. Tamta, Advocate for the petitioner.
Mr. Lalit Miglani, A.G.A. with Ms. Sangeeta Bhardwaj, Brief
Holder for the State.
JUDGMENT
Hon'ble Ravindra Maithani, J. (Oral)
The petitioner seeks quashing of FIR No.0335 of
2022, dated 04.08.2023, under Section 394 IPC, Police
Station Khatima, District Udham Singh Nagar, with related
reliefs.
2. Heard learned counsel for the parties and
perused the record.
3. According to the FIR, on 03.08.2023, the
petitioner along with others attacked the respondent no.3, the
informant. A chain and some cash were also looted from him.
4. Learned counsel for the petitioner would submit
that it is a case of simple marpeet; the chain and money both
were missing at the spot that have been handed over to the
informant; it is false case under Section 394 IPC.
5. It is a writ petition under Article 226 of the
Constitution of India. In case, the FIR discloses commission of
offence, generally, no interference is warranted unless there
are compelling circumstances to do so.
6. In the instant case, there are categorical
allegations against the petitioner that it is he, who assaulted
the informant even with brick and looted the articles. The FIR
discloses commission of offences. What is its truthfulness or
credibility, it would fall for scrutiny during investigation or
trial, as the case may be. This is not a case, which may
warrant any interference by this Court. Accordingly, the
petition deserves to be dismissed at the stage of admission
itself.
7. The petition is dismissed in limine.
(Ravindra Maithani, J.) 09.08.2023 Ravi Bisht
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