DHARMENDRA Vs. DHANI RAM

JUDGEMENT

(1.) Heard.

(2.) By means of this petition moved under section 482 of Code of Criminal Procedure 1973 (for short Cr.P.C), the petitioners have sought quashing of the proceedings of criminal complaint case no. 5742 of 2009, Dhani Ram vs. Dharmendra & another, relating to offences punishable under section 323, 504 I.P.C., pending in the court of Chief Judicial Magistrate, Haridwar. 2. Learned counsel for the petitioners submitted that petitioner Dharmendra is Village Pradhan. It is further pointed out that the petitioner no. 1 Dharmendra lodged a first information report relating to offences punishable under section 147, 307, 323, 353 I.P.C., against the respondent Dhani Ram and others on 13.09.2009. On receiving said report, the police came to the village. Learned counsel for the petitioners submitted that the policemen were attacked by Dhani Ram (respondent) and others. Consequently, another first information report was lodged by the police against the respondent Dhani Ram and others, relating to offences punishable under section 147, 332, 353, 506, 427 I.P.C., and section 7, Criminal Law Amendment Act. It is further submitted that the respondent Dhani Ram, as a counter blast filed the criminal complaint case no. 5742 of 2009, against the brothers of the petitioners which is abuse of process of law.

(3.) Admit the petition.