VIJAY SAHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) These are two connected Criminal Writ Petitions. In WPCRL No. 704 of 2020, Vijay Sahu and others Vs. State of Uttarakhand and others, the petitioners have sought the following reliefs:-

(3.) The petitioners in the said writ petition have contended that as a consequence of the registration of the F.I.R. No. 115 of 2020 dated 11.03.2020, as against them for the commission of offences under Sections 323, 504 and 506 IPC, which was registered against them at P.S. Haldwani, District Nainital, because of certain minor altercations took place between them and the complainant (respondent No. 3) on 10.03.2020, on the day of Holi festival.