KUBJA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition coming on for orders this day, the Court passed the following: <IMG>JUDGEMENT_115_LAWS(HPH)8_2021_1.jpg</IMG>

(2.) An old lady of 81 years, who received multiple injuries in an assault by the complainant, has come up before this Court, seeking quashing of cross FIR registered against her and her two sons, who have also been arraigned as petitioners No.2 and 3 in this petition.

(3.) The facts are that the complainant, respondent No.2, informed the above mentioned police station that on 27/6/2020, at 11:30 a.m., she alongwith her brother and had gone to work in the fields. While returning to home and when they reached near the house of the petitioners, she alongwith her brothers wanted to take water from the tap. When they opened the tap to drink the water, then Mohan Singh, Hira Singh and their mother Kubja Devi, petitioners herein, came out from the house and shouted. They all were carrying sticks with them and ran towards them to beat them. After that, they beat them with the sticks and also hit with punch. The petitioners did not even let them drink water from the tap. After that, they also used derogatory remarks, which are prohibited under SCSTPOA. Based on this information, police registered the FIR mentioned above.