MOHD. SIRAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This instant petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed for quashing of charge sheet no. 27 of 2020 dated 28.05.2020 filed in F.I.R. No. 13 of 2020 and cognizance order dated 13.07.2020 passed in Criminal Case No. 1572 of 2020 'State Vs. Chander Prakash and another' pending in the Court of Addl. Chief Judicial Magistrate, Nainital.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The case is based on an F.I.R., which was lodged by respondent no. 3 on 17.02.2020, under Sections 147, 323, 452, 504 and 506 I.P.C. at Police Station Bhowali, District Nainital. According to it, on 16.02.2020 at about 9.00 in the morning, the petitioner no.1-Mohd. Siraj along with 7-8 more persons entered in the house of informant and assaulted them. FIR makes further details as well. After investigation, charge sheet has been submitted against the petitioners. Today, it is stated that the parties have entered into compromise.