KHEEM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Having heard the learned Senior Counsel, it transpires that the petitioners manhandled respondent no.4 - Harish Chandra Fulera, a contractor of Baint (used for knitting the chair) and demanded some money. Denial on the part of informant to succumb infuriated the accused persons and thus, the quarrel escalated. The FIR was lodged on the next day viz. on 15.5.2016 at 11:40 AM u/s 323, 504, 506 and 384 IPC and the petitioners are apprehending their arrest by the police.

(2.) With the above direction, the petition is finally disposed of.