NAVJOT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to quash the impugned First Information Report No.185 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Ss. 323, 354 and 504 of IPC.

(2.) Smt. Gunjan Panwar, the respondent no.3/informant and victim and the respondent no.4 Manish Panwar, the victim, are present in-person before this Court. They are identified by Mr. Manish Lohani, Advocate.

(3.) Navjot Singh, the petitioner " accused is present in-person before this Court and he is identified by Mr. Alok Kumar, Advocate.