ROSHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In the instant writ petition under Article 226 of the Constitution of India, petitioners seek quashing of FIR No. 206 of 2020, under Sections 323, 325, 504 and 506 IPC, Police Station Khatima, District Udham Singh.

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

(3.) According to the FIR, on 29.08.2020, at 11:00 in the morning, the petitioner attacked the informant with a sword, which hit the informant in his hand and his finger was injured.