AMRITPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing the entire proceedings of Criminal Case No.627 of 2025 (Case Crime No.246 of 2024), "State Vs. Gurjeet Singh and Another", pending before the court of learned Additional Chief Judicial Magistrate, Ramnagar, District Nainital under Ss. 109, 190, 191(2), 191(3), 117 and Sec. 61 of the Bharatiya Nyaya Sanhita, 2023.

(2.) According to the First Information Report, on 5/8/2024 at around 7:40 p.m., the applicants and their associates beat the respondent no.3, the husband of the informant-respondent no.2, in which he sustained injuries.

(3.) Mr. Abhishek Verma, learned counsel for the applicants-accused, Mr. Deepak Bhardwaj, learned Brief Holder for the respondent no.1 and Mr. Arjun Arora, learned counsel for the respondent nos.2 and 3-informant.