HIMANSHU NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present Application under Section 482 Cr.P.C., the applicants seek to quash the charge -sheet dated 26.10.2011, summoning order dated 12.04.2012 as well as the entire proceedings of Criminal Case No. 281 of 2012, captioned as State vs. Himanshu Negi and others, under Sections 147 and 341 of IPC, pending in the Court of Judicial Magistrate, Kashipur, District Udham Singh Nagar.

(2.) A first information report was lodged by respondent no. 2 against the applicant no. 1 and 20 -25 other unknown persons, on 08.10.2011, at PS Bajpur, for the offences punishable under Sections 147/341 of IPC. Applicant no. 1 was arrayed in the charge -sheet in the capacity of Secretary of Students' Union of Local Degree College. The others were not named in the first information report.

(3.) IT is the contention of learned counsel for the applicants that the applicants were guardians of the children, who were going to the school. The students started agitation because the administration failed to repair the road.