LAWS(UTN)-2012-6-16

GURMUKH SINGH ALIAS GORKHA Vs. STATE OF UTTARAKHAND

Decided On June 04, 2012
GURMUKH SINGH ALIAS GORKHA Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) HEARD.

(2.) INSTANT criminal writ petition has been filed with the prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned FIR dated 15.05.2012 lodged by respondent no. 3 and registered as Crime No. 237 of 2012 relating to offences punishable under Section 504, 506 of I.P.C. at police station Kashipur, District Udham Singh Nagar.

(3.) ON 03.05.2012, at about 05:00 P.M. when informant was at his residence, Gurmukh Singh alias Gorkha along with his brother Gurnam Singh alias Gama came there and started abusing him stating not to obstruct the sale of land and also threatened him of dire consequences if he creates hurdle in their design to sell off the land. The petitioners also threatened the informant that it did not matter to them if one more case is got registered against them at police station Kashipur.