YATENDRA KUMAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Respondent no. 3 lodged FIR with the allegation that one week ago a phone call of some unknown property dealer came to the complainant that some cheap land is being available for sale in Vasudevpuram, Kusumkhera. Accordingly, the complainant agreed to see the land. On 16.03.2018 at about 11:00 A.M. in the morning again a phone call from same unknown property dealer received by the complainant to inspect the land and the documents related to the land. The complainant agreed to inspect the land, he gave time of about 01:00 p.m. in the noon. It is stated that at about 01:00 p.m. one woman and two men met the complainant. They boarded in his car. In the conversation, they were addressing each other as Heena Rawat, Yatinder and Rajveer. Abruptly, the complainant saw that three other persons were chasing his car. As soon as, he got alert they all started thrashing the complainant with an iron rod. It is stated that the blood started oozing from the head, they snatched the key of the complainant and started intimidating to provide ATM card otherwise the complainant was threatened to be killed. As soon as they reached near the Central Hospital, car was stopped, the complainant got down from the car and started raising alarm for rescue. The accused person ran away threatening the complainant for dire consequences.

(3.) Learned counsel for the petitioners submitted that petitioners have falsely been implicated in the instant case. He submits that the impugned FIR is nothing but an abuse of process of law. He further submits that the petitioners are the students and of tender age, therefore, there is a chance of spoiling of their future if they will be put behind the bar.