SULEMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners seek quashing of an FIR No. 141 of 2020, under Sections 147, 148, 149, 452, 323, 354, 504, 506, 427 IPC, Police Station-Pathri, District- Haridwar.

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

(3.) According to the FIR, on 26th April, 2020, at 5:00 in the evening, when the informant was in his agricultural field, petitioner no. 2 Iltaf intervened and got water in his field. He abused also and threatened the informant to life. On the same day in the evening, all the petitioners armed with Rifle and other weapons assaulted the family members of the informant, outraged the modesty of the women, abused and also damaged the articles of the house.