GANESH DATT BADHANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the following:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) Facts necessary to appreciate the controversy, briefly stated, are as follows: The FIR in the instant case was lodged by the respondent no.2, Rajendra Kumar on 30/1/2018. According to it, when the informant was returning to his house at about 9:15 PM, the petitioner attacked him on his head by a sharp edged weapon, due to which he fell on the ground. Subsequently, when the informant reached his home, he along with his son, went to hospital.