SALMAN@ SULEMAN & ANOTHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Criminal writ petition under Article 226 of the Constitution of India has been filed by the petitioners for quashing the F.I.R in case crime no. 237 of 2018 at Police Station Kotwali Gangnahar Roorkee, District Haridwar initially FIR was lodged under Sections 323, 504, 506 of I.P.C and during the investigation and relying upon the injury report/medical report offences punishable under Sections 325, 326 of I.P.C were added.

(2.) It is the contention of learned counsel for the petitioners that petitioners have been falsely implicated in the instant crime by the complainant/respondent no. 3 as there is a family dispute going on between them.

(3.) A perusal of the F.I.R would reveal that serious allegations have been made against the petitioners. A perusal of F.I.R, prima facie it cannot be said that no cognizable offences are made out against the petitioner. From a perusal of the medical examination report of injured Mukkarram, who sustained the serious injuries, would further reveal that he sustained the following injuries