JASVINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Criminal Case No. 2908 of 2016, "State Vs. Gurjant Randhawa and Others", pending before the Court of Judicial Magistrate / Civil Judge (Junior Division), Bajpur, District Udham Singh Nagar under Ss. 147, 148, 149, 307 of the Indian Penal Code, 1860 and under Sec. 7 of the Criminal Law Amendment Act, 1932.

(2.) The First Application (No.1673 of 2018) was filed under Sec. 482 of the Code of Criminal Procedure, 1973. The said Application was dismissed as withdrawn on 18/12/2025 granting liberty to the applicants to file afresh.

(3.) According to the First Information Report dtd. 22/3/2016, the incident took place on 21/3/2016 at around 8:45 p.m. Applicants beat the respondent no.2-informant with deadly weapons. They opened fire, although the fire did not hit him. Their act created a panic in the market.