Amit Rathi vs State of Uttarakhand

Hon''ble Prafulla C. Pant, J.—Heard. By means of this petition moved under Article 226 of Constitution of India, the petitioner has sought quashing of First Information Report dated 05.03.2012, registered as Crime No. 23 of 2012, relating to offences punishable u/s 420, 467, 468, 471, 411 I.P.C., Police Station Gangnahar, Roorkee, District- Haridwar.

Two vehicles including one stolen car said to have been recovered along with contraband items, after the same were intercepted by the Police. Name of the petitioner said to have been disclosed by the accused arrested at the spot as the one, who succeeded in fleeing from the place, where the vehicles were intercepted.

Learned counsel for the petitioner pleaded that petitioner is falsely implicated in the crime. It is further stated that there is no evidence against the petitioner, relating to his role in commission of the alleged offences. However, considering the nature of the offence and facts and circumstances of the case, this Court is not inclined to interfere with the investigation of the case. Therefore, the writ petition is dismissed summarily, with the observation that if the petitioner Amit Rathi, surrenders before the court concerned, his bail application shall be heard and disposed of without unreasonable delay.

(Stay application No. 2227 of 2012, stands disposed of)