MOHSIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners seek quashing of FIR No. 363 of 2020 under Sections 147, 148, 149, 323, 354, 452, 504 and 506 IPC, Police Station Bagwanpur, District Haridwar.

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

(3.) Fir in the instant case was lodged on 26.07.2020 at 10:03 PM. According to it, on 26.07.2020, at about 7:30 PM, a Sohail had entered in the house of the informant and grabbed his sister with wrong intention and tried to do bura kaam with her. Sohail and his associate petitioner no.2 Mon and petitioner no.8 Soyab abused and did marpeet also. This incident was reported in the evening of 26.07.2020. Due to this reason, according to the FIR, on 27.07.2020 at 9:00 in the morning at Manu Pass Bus Station, the petitioners armed with rods and lathis attacked the informant.