KAPIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 226 of the Constitution of India to quash the First Information Report No.432 of 2023, registered at Police Station Kashipur, District Udham Singh Nagar, under Ss. 323, 504, and 506 of the Indian Penal Code, 1860.

(2.) The petitioner-accused, Kapil Kumar, is present in-person.

(3.) The respondent no.3-informant/victim is present in-person.