KULDEEP SINGH @ JAJA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners have sought quashing the charge-sheet no.207 of 2013 dated 10.09.2013 and the summoning order dated 24.05.2014, issued by the Judicial Magistrate, Ramnagar, District Nainital.

(2.) Key facts, necessary for the adjudication of this petition are that one Mr. Sohan Singh has established a stone crusher near the village of the petitioners. The road leading to stone crusher passed in front of the houses of the petitioners. Lot of dust is generated by the moving trucks. It was agreed that water would be sprinkled on the roads to reduce the menace of dust. The plying of trucks was also objected by the petitioners.

(3.) According to the material placed on record, the respondent no.2- Sohan Singh and his family members came on the spot and started firing and gave beatings to the women. Many persons were injured and were admitted in the hospital.