RAKESH KOCHHAR @ BOBBY Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Respondent no. 4 registered an F.I.R. No. 0126 of 2018 dated 103.2018 at 18:47 under Sections 147, 186, 332, 353, 504506 of Penal Code registered at Police Station Bazpur, District Udham Singh Nagar against the present petitioners and three more persons alleging therein that at 125 hours, when he along with CPU unit was conducting vehicle checking at Beria Tiraha, the petitioners along with other named persons and some other unknown persons came and obstructed the vehicle checking saying that they would not allow them to check vehicles and started abusing the police persons. Further, Singh Swaroop Bharti collected the crowd and leaded to cause the obstruction in the official duty and created fear.

(3.) Learned counsel for the petitioners submits that the allegations are totally false. He submits that some persons gathered at the place of incident, they agitated against the checking of vehicles. He submits that it is case, which is covered with the judgment of Honourable Supreme Court reported in (2014) 8 SCC 273 Arnesh Kumar Vs. State of Bihar.