FIRASAT ALI 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.195 of 2022, 'State vs. Firasat alias Babu and Others', pending before the court of Judicial Magistrate, Jaspur, District Udham Singh Nagar.

(2.) Upon conclusion of the investigation, a charge-sheet was filed by the Investigating Officer.

(3.) Learned Trial Court has taken cognizance of the offence against the applicant no.1 ' Firasat Ali alias Babu and applicant no.2 Mohd. Imran under Ss. 323, 504 and 506 IPC, against the applicant no.3 Sarfaraz Ahmed under Ss. 504, 506 IPC, and, against the applicant no.4 Saleem under Ss. 354, 325, 504 and 506 IPC.