LAWS(UTN)-2018-9-11

RAM PRAKASH Vs. STATE OF UTTARAKHAND

Decided On September 18, 2018
RAM PRAKASH Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) This Writ Petition has been preferred by the present petitioners, who are present in person before this Court and duly identified by Mr. M.K. Ray, learned counsel for the petitoners. Similarly, the complainant/respondent No.3 too is present in the Court and is identified by Mr. M.S. Bhandari, learned counsel for respondent No. 3.

(2.) The respondent No. 3 is the complainant who lodged an F.I.R. on 08.09.2018, which has been registered as Case Crime No. 49 of 2018, under Sections 147, 148, 149, 307, 504, 506 and 323 I.P.C., Police Station Kotwali Srinagar, District Pauri Garhwal.

(3.) This Court, in principle, is not willing to accept the contentions raised in the Compounding Application because it is a very pathetic state of affairs that these students who have taken admission in one of the renowned Universities of the State, namely H.N.B. Garhwal University, Srinagar have come up to build their career at cost and expenditure which is being met by their parents but the unfortunate part of it is that they have been engaging themselves in riotism by actively participating in the election proceedings and creating pandemonious scene and thereby disturbing the atmostphere of the Campus itself.