PHOOL SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Manish Arora, Advocate for the applicant.

(2.) Mr. P.S. Saun, learned Deputy Advocate General with Ms. Mamta Joshi, learned Brief Holder for the State/respondent no. 1.

(3.) A first information report has been lodged by the applicant against the respondent no. 2 which has been registered as Case Crime No.85 of 2014 under Section 302 IPC at Police Station Khanpur, District Haridwar wherein the applicant/complainant alleged that one Palla assaulted his mother with a "Darati". For reasons best known to the police, after investigation the main accused Palla was not shown as an accused and the charge-sheet was filed against one Sukhram.