PRATAP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners seek quashing of FIR No. 283 of 2020, under Sections 147, 323, 354, 427, 504 and 506 IPC, Police Station Rishikesh, District Haridwar.

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

(3.) According to FIR, the house of the informant who is respondent no.3 herein and the petitioners are adjacent. A dispute arose on 19th February, 2020 morning at 9-10, with regard to constructions of a wall and according to the FIR the informant was beaten indiscriminately and her family members were also beaten and she was threatened also. She conducted her medical examination. The FIR is quite in detail.