PRIYAVEER SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner for quashing the impugned F.I.R. dated 08.03.2017, registered as Case Crime No.177 of 2017, under Section 324, 452, 147, 148 & 427 I.P.C., registered at Police Station Kotwali Nagar, District Haridwar.

(2.) Allegations in the complaint are that, on 08.03.2017, the complainant was present in his shop along with his employees. One customer with his wife was standing in the shop. Suddenly, some quarrel started among a drunken customer and wife of another customer. The drunken customer slapped the wife of the customer. Thereafter, two-three persons came inside the shop and resisted the same; but, the drunken person attacked the persons, who were present in the shop at that time. It is stated that, except the son of complainant, namely, Dron and Daksh, another person Virendra Singh, Dinesh Kesarwani (Guard and Sonu) were got injured.

(3.) Learned counsel for the petitioner submits that petitioner is not named in the F.I.R. and has been falsely implicated in the present case. He submits that petitioner has not committed any offence and no specific role has been assigned to him in the F.I.R. He submitted that, in such circumstances, interim protection should be granted to the petitioner.