SANDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners seek quashing of an FIR No. 2 of 2020, under Sections 323, 504, 506 and 436 IPC and 3 (1) (X) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act'), Patwari Circle Ajmer Walla-4, District Pauri Garhwal.

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

(3.) According to the FIR the petitioner Sandeep Singh abused and set the cowshed/stable of the informant ablaze, he also pelted stones on the informant and her son Ajay Kumar; he dragged the informant, due to which, the informant sustained injuries on her knees; the petitioner Sandeep Singh also abused the informant with caste colour remarks. Earlier also, the petitioner Sandeep Singh had done such acts, which were subsequently compromised. At the end of the report, it is also recorded that the petitioner Mahesh Kumar was also with the petitioner Sandeep.