SHER MOHHAMAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.303 of 2018, 'State vs. Sher Mohhamand and Others', pending before the court of 1st Judicial Magistrate, Haridwar under Ss. 323, 452, 504 and 506 of IPC.

(2.) Heard Mr. Gaurav Singh, the learned counsel for the applicants and Mr. T.C. Agarwal, the learned Deputy Advocate General for the State.

(3.) During the arguments, the learned counsel for the applicants ' accused persons submitted that the applicants do not want to press the first prayer and requested to dispose of the present matter by directing the concerned court to decide the bail applications of the applicants by granting benefit of the judgment of the Hon'ble Supreme Court in Satender Kumar Antil (Supra). The learned counsel for the applicants further submitted that the applicants were not arrested during the investigation and they cooperated throughout in the investigation including appearing before the Investigating Officer whenever they were called.