RAJVEER Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking the following reliefs:

(2.) Allegation against the petitioner in the F.I.R. lodged by the respondent no.3 (complainant) is that, on 14.09.2017, she, as an Excise Inspector, alongwith her team raided various places of the city and recovered so many liters of illegal raw wine and also arrested one person. On the same day, at around 06:50 p.m., near village Mandabella, one person parked his bike in front of the private vehicle of the raiding team; abused them; beaten them; and, on the pointing out of a gun, threatened the complainant and also tried to take back the recovered wine. Thereafter, the said person called the petitioner and other people, who beaten them; torned their uniforms and also tried to save the arrested accused. It is also stated that the accused persons inflicted injuries on the members of the raiding team.

(3.) Learned counsel for the petitioner submitted that allegations made against the petitioner in the impugned F.I.R. are totally false and, therefore, protection should be granted to the petitioner. He also submitted that no motive of assaulting on respondent no. 3 has been shown in the F.I.R. and has been lodged with routine and vague allegations.