JUNAID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The informant - respondent no. 3 lodged an FIR on 28/4/2024 that he was checking the royalty of vehicles on 27/4/2024. At around 11:30 p.m., Junaid and Satyam (petitioners) along with their three companions came in WagonR vehicle (registration no. UK.18 P-5893). They wanted to take away their vehicle without getting the royalty check done. They beat the boys of his company, namely, Kailash River Bid Mineral. They tried to run their vehicle over them. They broke the barrier and drove away with their vehicle.

(2.) The present pet it ion under Article 226 of the Constitution of India has been filed to quash the said First Information Report (No. 230 of 2024), registered at police station Bazpur, District Udham Singh Nagar.

(3.) The First Information Report was registered under Sect ions 1 47, 323 and Sect ion 504 of the Indian Penal Code, 1860 (in short, 'I PC'). Sec. 307 I PC and Sec. 427 I PC have been added and Sec. 147 IPC has been dropped during the investigation. The name of the petitioner ' accused Mahesh Kumar has come to light during the investigation.