SAHAB 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 Sessions Trial No.4 of 2025 (Case Crime No.246 of 2024), "State Vs. Sahab Singh alias Sabbi", pending before the court of learned Additional District and Sessions Judge, 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 respondent-State, on 5/8/2024, Lovepreet Gill and five unknown persons beat the husband of the informant, causing him injuries.

(3.) Mr. Abhishek Verma, learned counsel for the applicant-accused, Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent no.1 and Mr. Arjun Arora, learned counsel for the respondent no.2-informant and respondent no.3-injured.