SAKUM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Criminal Case No. 82 of 2025, "State Vs. Sakum and three Others", pending before the Court of Judicial Magistrate / IInd Additional Civil Judge, Roorkee, District Haridwar under Ss. 109, 115(2), 351(3) and Sec. 352 of the Bharatiya Nyaya Sanhita, 2023.

(2.) According to the First Information Report dtd. 22/2/2025, the applicants beat the respondent no.3, the nephew of the informant, with lathi and iron rod on 21/2/2025, in which he sustained injuries.

(3.) The respondent no.3, aged about 17 years and 11 months, is being represented by his father Sumit Sharma.