KANEEJ FATIMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, petitioners seek to quash the order dtd. 8/9/2008 passed by Chief Judicial Magistrate, Haridwar in Criminal Case No.4761 of 2017 as well as proceedings of Criminal Case No.4761 of 2017 'State vs. Sageer and others' pending in the court of Chief Judicial Magistrate, Haridwar, District Haridwar.

(2.) Heard on admission.

(3.) Learned counsel for the petitioners/accused would submit that FIR/case crime No.619 of 2006 (Annexure-3) dtd. 21/12/2006 was lodged against 18 named and 30-40 unknown persons including Baby w/o Late Saleem and Rehman S/o Akhtar u/s 147, 148, 332, 353, 307, 336, 504 and 506 of IPC and Sec. 7 of Criminal Law Amendment Act at Police Station Jwalapur, District Haridwar; that, thereafter charge sheet dtd. 12/2/2008 (Annexure-4) was filed under the same Sec. against 14 persons including above two named persons; that, the learned C.J.M. Haridwar, vide order dtd. 3/9/2008, took cognizance against all the 14 persons u/s 147, 148, 332, 353, 307, 336, 504 and 506 of IPC and Sec. 7 of Criminal Law Amendment Act.