AKHLAK 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.83 of 2022, 'State vs. Akhlak and Others', pending before the court of IInd Additional District and Sessions Judge, Haldwani, District Nainital under Ss. 307, 323, read with Sec. 34, Sec. 504 and Sec. 506 of the Indian Penal Code, 1860.

(2.) All the three applicants ' accused persons, namely, Akhlak, Iqbal and Bholu alias Afzal are present in-person before this Court.

(3.) The respondent no.3 Rehan Iliyas, the informant, and the respondent no.4 Rizwan Ansari alias Rizwan Iliyas, the injured, are present in-person before this Court.