HARISH CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner Harish Chandra filed the instant petition for quashing of an FIR No. 395 of 2020, under Sections 427, 457, 506 IPC and Section 3 (1)(d), 3 (1)(r), 3 (2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Ramnagar, District Nainital .

(2.) Heard learned counsel for the parties through video conferencing.

(3.) According to the FIR, the informant was running a shop in the house of the petitioner in Pirumdara, District Nainital. On 08.08.2020, midnight at 1:27, the informant was told that locks of her shops have been broken and the articles have been kept outside the shop. When the informant reached at the spot, she found that the locks were opened and all the articles were outside on the road, which were worth about Rs. 5 6 Lakhs. The informant informed the Police, but, the Police did not react. In the morning at 5:30, when the informant and her brother were in the process of keeping the articles inside the shop, the co-accused Dinesh Sati armed with a pistol threatened the informant to vacate the shop immediately or else to face the consequences. There are other averments, as well, in the FIR.