SACHIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioners impugn order dated 11.07.2017, whereby, charges have been framed against the petitioners under Sections 186/353/307 IPC read with Section 34 IPC.

(2.) Subject FIR No.127/2015, Police Station Uttam Nagar was registered under Sections 186/353/332/34 IPC registered on the complaint of Inspector Bhagwan Singh, SHO, Police Station Uttam Nagar. After investigation, charge sheet was filed under Sections 307/186/353/332/34 IPC.

(3.) It was alleged by the SHO, Police Station Uttam Nagar that he was taking round in the Police Station, when he saw the petitioners shouting in the Duty Officer's room. They were shouting that they were illegally challaned by traffic police for the car and truck. It is alleged that he tried to pacify them and asked the Duty Officer to give them a paper so that they could write their complaint.