MANOJ NATH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Sessions Trial No.08 of 2025, "State vs. Manoj Nath alias Pawan and Others", pending before the court of learned Sessions Judge, Pithoragarh, District Pithoragarh under Ss. 307, 452 and Sec. 120B of the Indian Penal Code, 1860.

(2.) According to the First Information Report, the applicants entered the house of the respondent no.2-informant on the night of 21/22/11/2023 and beat him, due to which he sustained injuries.

(3.) Mr. Amit Kapri, learned counsel for the applicants-accused.