MURSALEEN @ CHOTA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Present petition has been filed for the following reliefs:-

(2.) An FIR was registered at Police Station Bhagwanpur, District Haridwar with the allegation that on 29.07.2017 petitioner and other accused persons came to the shop of the complainant and they gave some papers to the complainant for getting the same photocopied. After completing the work, when the complainant demanded Rs.700/- from the petitioner and others accused persons, they gave only Rs.400/-. When the complainant demanded for remaining money, they abused and assaulted the complainant and also looted Rs.3000/- from his shop.

(3.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the instant crime. He submits that no prudent person would believe that for mere Rs.3000/-one can commit the alleged crime. He submits that there was a miner altercation between the complainant and petitioner and other accused persons with regard to rate of photocopy. Same has been given criminal colour. He submits that there is no independent witness of the alleged incident and no specific role has been assigned to the petitioner.