JAMIL AHMAD Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Rajendra Prasad, Counsel for the applicant and A.G.A. for the State.

(2.) BY the present application filed under section 482 of the Code of Criminal Procedure, applicant has prayed for quashing the order dated 26.4.2006 passed by the opposite party No. 2 - District and Sessions Judge, Haridwar in Criminal Revision No. 48 of 2006 Jamil Ahmad v. State & impugned order dated 16.1.2006 passed by the opposite party No. 3 - Judicial Magistrate, Roorkee, District Haridwar in Misc. Case No. 233 of 2005 Jamil Ahmad v. Julfikar and others, under sections 395, 397 and 120 -B of the I.P.C. Police Station Kotwali, Roorkee, District Haridwar.

(3.) BRIEFLY stated, on 7th January, 2006 at about 12:00 A.M., the brother of the applicant Mazbul Hassan informed at Roorkee that about 10:00 to 10:30 A.M. Julfikar, S/o Hasim, Sakil S/o Hasim, Anjar and Lallu S/o Julfikar, Amir Alam & Samshad S/o Sakil Parvage & Awage S/o Inam, Ikbal & Muneer S/o Yusuf, Toqir S/o Faruk entered in the house of the applicant having weapons after breaking the locks and looted all the items including golden and silver jewellery valued about Rs. 2,00,000 (Two Lacs) from the house of the applicant and Parvage & Amir Alam also opened fire on the brother and uncle of the applicant and threatened to kill them, if they would come on the spot.