SEHANWAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Criminal Case No. 150 of 2025, "State of Uttarakhand vs. Sehanwaz and Others", pending before the Court of Judicial Magistrate / Ist Additional Civil Judge, Roorkee, District Haridwar under Ss. 147, 148, 149, 323 and Sec. 506 of the Indian Penal Code, 1860.

(2.) According to the First Information Report dtd. 29/3/2022, the respondent no.4-injured protested against the applicants dumping cow dung outside her house on 28/3/2022. After which, the applicants entered her house and beat Rihan, the respondent no.2-informant, the respondent no.3 and the respondent no.4 due to which they got injured.

(3.) Mr. Bilal Ahmed, learned counsel for the applicants.