CHANDRA KANT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, the petitioner has put to challenge F.I.R. No.0172 of 2024 dtd. 30/8/2024, under Ss. 196(1), 351(2), 351(3), 352 of B.N.S., 2023 and Sec. 6 of The Indecent Representation of Women (Prohibition) Act, 1986, registered at Police Station Prem Nagar, District Dehradun.

(2.) The main ground for seeking quashing of the F.I.R., according to the petitioner, is that petitioner was mob lynched by respondent no.3 along with his accomplice and F.I.R. of the petitioner could have been lodged only after intervention of learned Judicial Magistrate, Dehradun when she filed an application under Sec. 173 of B.N.S.S. 2023.

(3.) It is submitted by counsel for the petitioner that the impugned F.I.R. has been lodged after so many days on 30/8/2024, in counter blast to the F.I.R. lodged by the petitioner.