GAGAN @ JITENDRA Vs. STATE OF UTTARAKHAND & ORS.

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) On 14.04.2017, an F.I.R. was registered at Police Station Manglaur, District Haridwar, alleging therein that various persons (17 named persons and 100-150 unknown persons) were agitating against an act committed by some miscreants who had set on fire the poster/banner of Dr. Bhim Rao Ambedkar. It was alleged that these persons caused traffic jam in the said area and when police tried to persuade them the said mob became violent and raised slogans. It was also alleged that some persons from the mob gave kerosene to one Rajnish who poured the same upon him and tried to set him on fire. When the police tried to restrain him, the mob started to throw stones on the police team in which some police officials received injuries.

(3.) It is the submission of learned counsel for the petitioner that the petitioner is innocent and has falsely been implicated in the instant crime. She further submitted that the role assigned to the petitioner in the F.I.R. is to instigate the mob while the truth is that petitioner was making efforts to calm down the charged mob.