NASIR KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No. 553 of 2020, 'State vs. Nasir Khan and Others', pending before the Court of Judicial Magistrate, Jaspur, District Udham Singh Nagar under Ss. 147, 148, 323, 324, 504 and Sec. 506 of the Indian Penal Code, 1860.

(2.) All the six applicants-accused persons are present in person before this Court.

(3.) The respondent no. 2, informant, and respondent no. 3, injured, are present in person.