SUMIT GABA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned First Information Report No.254 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Ss. 323, 325, 504 and 506 of the IPC.

(2.) The respondent no.3 - Surendra Pal Singh, the informant/victim is present in-person before this Court and he is identified by Mr. B.S. Koranga, Advocate.

(3.) The petitioner - accused Sumit Gaba Alias Monu Gaba is present in-person before this Court and he is identified by Mr. Devendra Singh Mehra, learned counsel holding brief of Mr. Vikas Kumar Guglani, Advocate.