BASARA Vs. STATE

JUDGEMENT

(1.) The petitioners have filed this petition seeking quashing of FIR No.4/2005 registered against them under Section 307 read with Section 34 IPC with Police Station, Samay Pur Badli.

(2.) Briefly stated, the facts of the case are that the FIR in question was registered against the petitioners on 2.1.2005 on the statement of respondent No.2, Sheikh Muslim.

(3.) As per the contents of FIR, on 1.1.2005, at about 7:00 PM an altercation had taken place between accused Noora and Basara and nephew of the complainant. Altercation ended with the intervention of the complainant. Later on, at about 9:30 PM when the complainant along with his family members were doing some work in the front of their shop, accused Basara, Noora, Sammad and Jahangir came along with their friends. That Basara was carrying a knife, Noora was carrying a sariya, Sammad was carrying a sword and Jahangir was carrying a hockey. That accused Noora attacked with sword on thigh of the left leg of the complainant and Basara gave a knife blow in the abdomen of the son of the complainant, Zakir.