MURSLIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These two Criminal Writ Petitions have been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned First Information Report No.0520 of 2021, registered with Police Station Bhagwanpur, District Haridwar for the offence under Ss. 389, 323, 120-B of IPC.

(2.) Heard Mr. Tapan Singh, learned counsel for the petitioners, Mr. Pramod Tiwari, Brief Holder for the State/respondent nos.1 and 2 and Ms. Shaifali Singh, learned counsel for the informant/ respondent no.3.

(3.) Mr. Ankit Kumar, the respondent no.3, Mr. Ashvani and Mr. Anil, the victims, are present in person before the Court. They are identified by Ms. Shaifali Singh, Advocate.