HARJEET SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking the following reliefs:

(2.) On 20.5.2018, respondent no.3 lodged an FIR against the petitioner and one Jeevan, alleging therein that, on 15.5.2018 at 7:00 p.m. the petitioner along with co-accused Jeevan came to the shop of the complainant on his Bolero Car and after parking car opposite to the shop of the complainant, they started drinking wine inside the car. After drinking wine, they started abusing to the complainant. It is also alleged when the complainant stopped them for abusing him, they again started abusing the complainant. It is further alleged that at the same moment, the father of the complainant, namely, Jagan Singh came to the shop and on asking the accused persons not to abuse, the accused persons pushed him on a cauldron containing hot oil due to which his father sustained burn injuries. It is also alleged that on his cry, the people of nearby place came to the spot and the accused persons left the place and threatened the complainant of dire consequences.

(3.) Learned counsel for the petitioner submitted that allegations made against the petitioner in the impugned F.I.R. are totally false and, therefore, interim protection should be granted to the petitioner. He submitted that the petitioner has falsely been implicated in the instant case.