VISHAN DUTT, S/O. DAYA RAM AND ORS. Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY HOME AND GOPI @ BHASKAR S/O. MAHAVIR SINGH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure), the Petitioners have sought quashing of the proceedings of criminal compliant case No. 333 of 2010, Gopi @ Bhaskar v. Vishan Dutt and Ors. relating to offence punishable under Section 324 Indian Penal Code, pending in the court of Additional Chief Judicial Magistrate, Kotdwar, District Pauri Garhwal.

(3.) IN reply to above, learned Counsel for the Respondent No. 2 drew attention of this Court to the injury report (Annex. 1 to the counter affidavit) which relates the injury suffered by Gopi @ Bhaskar Singh recorded by Emergency Medical Officer of Government Hospital, Kotdwar, on 25.08.2007. Also it is pointed out on behalf of the Respondent No. 2 that after x -ray, the injury was found to be grievous in nature as is apparent from the medical registration slip (copy Annex. 4 to the petition) and x -ray report (Annex. 2 to the petition to the counter affidavit).