MOHATSEEM 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.1127 of 2021, "State Vs. Allahdiya and Others", pending before the court of learned Judicial Magistrate/IInd Additional Civil Judge, Roorkee, District Haridwar under Ss. 147, 148, 149, 452, 323, 324, 325, 308, 504 and Sec. 506 of the Indian Penal Code, 1860.

(2.) According to the First Information Report dtd. 9/10/2020, the applicants entered the house of the respondent no.2-informant on 7/10/2020 and beat the informant and respondent no.3 to respondent no.7.

(3.) Mr. Mohd. Safdar, learned counsel for the applicants-accused, Mr. Akshay Latwal, learned Assistant Government Advocate for the respondent no.1 and Mr. Faizan Ali, learned counsel for the respondent nos.2 to 7.