KARNAIL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioners have put to challenge the FIR No.0130 of 2025 dtd. 16/5/2025, for the offences punishable under Ss. 109, 115(2), 126(2) and 351(2) of the B.N.S. Act, 2023, registered with Police Station Gadarpur, District Udham Singh Nagar and further to stay the arrest of petitioners during the pendency of this writ petition.

(2.) The brief facts of the case are that the respondent No.4 lodged an FIR on 16/5/2025 alleging that on 13/5/2025 at around 08:30 PM, the petitioners along with 3-4 other person, physically assaulted the respondent No.4 and his brother with sharp weapons and also threatened them to kill.

(3.) It is contended by learned counsel for the petitioners that in the alleged incident, the petitioners have sustained serious injuries and it is a case where the victims are made accused and the respondent No.4 in connivance with the police are trying to falsely implicate the petitioners.