LALIT THAPA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ISSUE notice to the respondent no. 3. Steps be taken within a week.

(2.) LIST after the notice is served upon the said respondent.

(3.) TWO cross first information reports were lodged - one, against the writ petitioners for the offences punishable under Sections 147, 341, 323, 504, 506 and 307 of IPC and Section 3 (1) (X) of the Scheduled Castes and Scheduled Tribes Act and the another, against the respondent no. 3 and others for the offences punishable under Sections 147, 323, 504, 506 and 452 of IPC. The incident allegedly took place on HOLI day. One first information report was lodged against 40 -50 persons and the another, against some 15 -20 people. According to both the versions, the members of the opposite side inflicted injuries upon them. Pinki Devi and Bhupal Singh, from the side of the petitioners sustained injuries, which were caused by some hard and blunt objects. Smt. Pinki Devi sustained contusions. One of her injury was kept under observations. X -ray of skull was advised. The injuries were simple in nature. Injured Bhupal Singh sustained stitched wound on the right side scalp of parietal region, which was caused by the hard and blunt object. X -ray of his skull was also advised.