CHETANYA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, the petitioners have sought quashing of FIR No.0113 of 2025 dtd. 6/7/2025, under Ss. 109(1), 191(2), 281 and 324(4) of B.N.S. 2023, registered at Police Station Basant Vihar, District Dehradun.

(2.) Facts of the case in a nutshell as per version of FIR are that on July 5, 2025, at around 11:00 PM in Dehradun, Deepakar Singh and his brother were in their car when a speeding Hyundai Verna (UK07FB 0200) and a red, numberless Bullet motorcycle collided with them near the ITBP gate. The occupants of the other vehicles then attacked them with sticks, bricks, and stones, intending to kill them. Deepakar and his brother were injured and fell to the ground. Believing them to be dead, the attackers fled. Neighbors, Vansh Chaudhary and Om Singh, helped them, and Deepakar took his brother to Prakashdeep Hospital. The identified assailants are Fakruddin, Kabir Malik, Chaitanya Sharma, Siddharth Sharma, and Devansh Verma, along with other unknown fellows. Deepakar's chain was broken, and his brother's phone was damaged in the incident. Deepakar Singh has filed a complaint requesting legal action.

(3.) Learned counsel for the petitioners submits that as per allegation this is a totally false case of attempt to murder as it is a car accident which might have happened due to negligence on the part of the petitioners and also petitioners were not present at the place of occurrence. It is also necessary to mention here that opposite party registered a false FIR on the basis of hearsay evidence.