SHAMASHAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the impugned FIR No.145 of 2019 under Ss. 504, 332, 353 of IPC at Police Station Gangnahar, District Haridwar and also seeking direction so that the petitioner may not be arrested in connection with the FIR.

(2.) Heard and perused the records.

(3.) According to the FIR, which was lodged on 24. 03.2019, on that day the first informant, who is an engineer in the electricity department, was on a visit to recover electricity dues as well as for disconnecting the connections of the defaulters. He was accompanied by the other officers of the electricity department. The connections of the defaulters were being disconnected. When petitioner's connection was disconnected, he came at the camp and started misbehaving, abusing the first informant and other officials of the electricity department. He did marpeet as well and threatened the electricity department's team to leave the village.