SANNOO Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Petitioners seek quashing of an FIR No. 641 of 2020, under Sections 323, 504, 506, 406 IPC, Police Station Laksar, District Haridwar.

(3.) According to the FIR, the informant deals with chickens, he purchases chickens from the farm of petitioner no.3 Omveer. On 16.09.2020, mid-night at 01:00 AM, they went to purchase chickens at the farm of petitioner no. 3 Omveer. Money was taken from the informant but chickens were not given. All the three petitioners were present at the time of incident and when the informant insisted for chickens, he were abused and petitioner no. 3 Omveer was about to assault the informant.