AVINASH KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to quash the First Information Report No.248 of 2021, registered with Police Station Jaspur, District Udham Singh Nagar for the offence under Sec. 364 of I.P.C.

(2.) Heard Mr. Anchit Khokher, the learned counsel for the petitioners, Mr. Pratiroop Pandey, the learned A.G.A. for the State and Mr. D.P. Mittal, the learned counsel for the respondent no.3.

(3.) The First Information Report was lodged by the respondent no.3. According to the FIR, on 14/11/2021, Mohd. Yakub, the husband of the respondent no.3, was assaulted by the petitioner no.1, brother of the respondent no.3, the petitioner no.2, father of the respondent no.3 and the petitioner no.3, the real uncle of the respondent no.3.