CONSTABLE NAVEEN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Both these petitions arise from FIR No.87 of 2022, Police Station Kiccha, District Udham Singh Nagar. The petitioners have sought quashing of the FIR as well as, the directions that the petitioners may not be arrested pursuant to the FIR.

(2.) Heard learned counsel for the parties and perused the record.

(3.) On 26/2/2022, the respondent no.3 Amit Kumar, Circle Officer, Traffic Police, Pant Nagar along with other police personnel were on patrolling duty. He stopped some trucks carrying sand. The trucks were weighed. The informant found irregularities particularly, overloading of the truck (in Truck No. UP25BT 8215). According to the FIR, 33 tones sand were overloaded as well as evasion of royalty (in Truck No. UP25DT 9325), according to the FIR, 3.7 tones sand was being transported without any royalty. In all, 52 trucks (vehicles) were intercepted on that date. The drivers told it to the informant that they manage to transport sand in the manner by paying money to the police officers. According to the FIR, the payment is made as follows:-