DILSHAD 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.1128 of 2021, "State Vs. Dilshad and Others", pending before the court of learned Judicial Magistrate/ Civil Judge (Junior Division), Roorkee, District Haridwar under Ss. 147, 148, 149, 452, 323, 325, 504 and Sec. 506 of the Indian Penal Code, 1860.

(2.) Mr. Faizan Ali, learned counsel for the applicants-accused, Mr. Akshay Latwal, learned Assistant Government Advocate for the respondent no.1 and Mr. Mohd. Safdar, learned counsel for the respondent no.2-informant-injured and for respondent no.3 and respondent no.4-injured.

(3.) All the applicants are present through video conferencing. They are identified by Mr. Faizan Ali, Advocate. The respondent no.2 to respondent no.4, are present through video conferencing. They are identified by Mr. Mohd. Safdar, Advocate.