B.M. DAS AND ORS.. UMESH CHANDRA AND ONE ANR. RAMESH GIRI AND ORS. SANJIV KUMAR AND ORS. Vs. STATE OF UTTARANCHAL & ORS. STATE OF UTTARANCHAL & ORS. STATE OF UTTARANCHAL & ORS. STATE OF UTTARANCHAL & ORS.

JUDGEMENT

(1.) IN each of the present four writ petitions identical prayer has been made for the quashing of the first informa ­tion report. As they raise common question of law, they are being decided by this com ­mon judgment.

(2.) IN writ petition no. 4 of 2000, there are three petitioners, who have prayed for the quashing of the F.I.R. dated 21.9.2000 lodged by the respondent no. 3 Laxmi Prasad Dimri under Section 504/506, I.P.C. stating that he had been receiving threats to his life with abuses on telephone by unknown per ­sons. It was causing mental agony and ten ­sion to him and he had apprehension of be ­ing harmed in translation of such threats. Though they have not been named in the F.I.R., but subsequently the first informant gave out their names by way of affidavit to the Station Officer of the Police Station, Rudraprayag.

(3.) IN writ petition no. 12 of 2000, the petitioners are five in number, namely, Gyan Giri and his four sons, namely, Ramesh Giri, Naresh Giri, Mahesh Giri and Dinesh Giri. They have prayed for the quashing of the F.I.R. dated 4.10.2000 registered as case crime no. 148 of 2000 under Sections 147, 148, 323, 504, 506, I.P.C., Police Station Ranipur, District Haridwar against them by respondent no. 4, in which it has been al ­leged that they assaulted him (informant), his father Jaswant, uncle and nephews.