ZAKIR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) Respondent no.3 got lodged an FIR on 26.02018 with the allegation that on 08.01.2018 at about 06:00 p.m. when he was standing near the Railway Station Kotdwar before the bone fire, the petitioner without any reason committed marpeet with him and pushed the complainant in the bone fire due to which his hand was burnt and he also got injuries on his head. Thereafter, respondent no.3 was admitted to hospital for eight days

(3.) Learned counsel for the petitioner submits that petitioner has falsely been implicated in the instant case. He submits that the FIR is lodged after one and half month's delay and this fact in itself is sufficient to prove that the F.I.R. is false. He further submits that medical report shows that the injuries are simple in nature. He submits that respondent no.3 was over drunk on the date of alleged incident and due to this reason he himself fell down in the fire.