GOPAL SINGH S/O BIHARI LAL Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, DEHRADUN AND BABLU @ KAILASH S/O VADRAM @ YADAV RAM R/O VILLAGE PATALIA, KOTABAGH P.S. KALADHUNGI, DISTRICT NAINITAL

JUDGEMENT

(1.) IN both these two petitions, moved under section 482 of Code of Criminal Procedure, 1973, the petitioners have sought quashing of the proceedings of Criminal Complaint Case No. 267 of 2010, Bablu @ Kailash vs. Kailash and others, relating to offences punishable under section 323 and 504 of I.P.C., and one punishable under section 3 (1) (X) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, pending in the court of Chief Judicial Magistrate, Nainital. Heard learned counsel for the parties, and perused the affidavits and counter affidavits.

(2.) BRIEF facts of the case are that on 31.12.2009, in Village Patalia within the limits of Police Station Kaladhungi, an incident said to have taken place between the petitioners and respondent no.2 Bablu @ Kailash, Pradeep and Sonu. A First Information Report was got lodged on 02.01.2010, by petitioner no.3 Anup Singh against respondent no.2 Bablu @ Kailash, and two others namely Pradeep and Sonu, relating to offences punishable under section 325, 308, 427 and 506 of I.P.C. On said report after investigation, charge sheet appears to have been filed against respondent no.2 Bablu @ Kailash and three others namely Pradeep, Sonu and Jaipal, for their trial relating to offences punishable under section 325, 427 and 506 of I.P.C. Meanwhile, it appears that respondent no.2 Bablu@ Kailash also filed criminal complaint dated15.02.2010, giving the cross versions of the incident naming petitioners Gopal Singh, Puppy, Anup Singh, Ganesh, Raju, Jeevanand Padaliya and Bhopal, as accused. On said complaint after recording the statement of complainant under section 200 of Cr.P.C., and that of witnesses under section 202 of Cr.P.C., the Magistrate appears to have summoned the accused to face the trial in respect of offences punishable under section 323 and 504 of I.P.C., and one punishable under section 3 (1) (X) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) CONSIDERING the papers on record and injury reports of both the sides, it cannot be said that the impugned criminal complaint is simply abuse of process of law. In the opinion of this Court, it is a case where the trial court will have to examine which party was aggressor to come to the conclusion as to the innocence of the petitioners. This Court in its jurisdiction under section 482 of Cr.P.C., cannot be examine such factual disputes on the basis of half baked evidence before it. Therefore, without expressing any opinion as to final merits of the case, pending before the trial court, both the petitions are dismissed with the observation that if the petitioners namely Gopal Singh, Puppy, Anup Singh, Ganesh, Raju, Jeevanand and Bhopal surrender before the court concerned, their bail application shall be heard and disposed of without unreasonable delay, keeping in mind that the cross case is pending against respondent no.2, and others.