SIFTAIN ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") has been filed for quashing the order dtd. 14/3/2019 passed by the learned IV Additional Sessions Judge, Haridwar in Criminal Revision No. 254 of 2018 "Irfan v. State" (for short the revision) and also the order dtd. 25/4/2018 passed by the court of learned Additional Chief Judicial Magistrate, Laksar, Haridwar in Criminal Case No. 151 of 2017 (for short the "case").

(2.) Heard and perused the records.

(3.) The basis of these proceedings in an F.I.R, which was based on 26/11/2015 at 09:50 p.m. under Ss. 149, 323, 504, 506, 324, 307, 386 I.P.C. According to it on that day at 12 noon there was a general body meeting convened in Janta Inter College, Laksar. In that meeting the petitioners and others threatened the first informant as to how he could conduct that meeting and started intervening. When they were asked to maintain decorum and speak when their turn comes, they started abusing the first informant. The first informant took a decision to cancel their membership but thereafter petitioners and others attacked the first informant and others with knife, fists and other things, which were lying there. Due to this Nasir, Wahid and Soaib got injury. In this matter after investigation police did not find any case and submitted final report.