SAUD 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.461 of 2025, pending before the court of learned Ist Additional Judicial Magistrate, Roorkee, District Haridwar under Ss. 109(1), 117(2), 118(1), 190, 191(2), 191(3), 351(2), Sec. 352 read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023.

(2.) Mr. Bilal Ahmed, learned counsel for the applicants-accused, Mrs. Sweta Badola Dobhal, learned Brief Holder for the respondent no.1 and Mr. A.K. Beniwal, learned counsel for the respondent no.2-informant-injured.

(3.) According to the First Information Report, the applicants beat the respondent no.2-informant on 9/2/2025 in which he sustained injuries.