BRAJPAL ALIAS BIRJU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners seek quashing of FIR No. 644 of 2020, under Sections 332, 353, 504 IPC, Police Station Laksar, District Haridwar.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) Fir in the instant case was lodged by respondent no. 3, Ashit Kumar, the informant on 24th September, 2020. According to it, on 23rd September, 2020, in the evening, the informant along with other officials was on patrolling duty, when he reached at Bhhikkampur Chowk, four persons on a motorcycle reached there. When the informant signalled them to stop, they abused him and ran away. Again those four persons returned at the Chowk at 8:15 P.M. on the same day and applicant no.1 attacked the informant with a rod on his head and also abused him.