FIROZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicants seek to quash the cognizance order dtd. 4/10/2018 passed by learned Judicial Magistrate 1st Roorkee, District Haridwar in case no.1677 of 2018, "State Vs. Firoz and others" pending in the court of learned Judicial Magistrate 1st Roorkee, District Haridwar for the offence punishable under Ss. 147, 148, 452, 323, 325, 504, 506 of IPC. The criminal case was registered at Police Station Kotwali Manglor, District Haridwar as FIR No. 0316 under Sec. 147, 148, 452, 323, 325, 504, 506 IPC on 24/5/2018 by respondent no.2 in terms of compromise arrived between the parties.

(2.) After perusal of the FIR, it would reveal that respondent no.2 lodged an FIR on 24/5/2018 at Police Station Kotwali Manglor, District Haridwar with the allegations that member of Gafar and Khursheed family are quarrelsome and everyday these people used to beat the people of the locality to show their terror. On 18/5/2018 at about 9 a.m. girls of informant family had gone out. On the way, Firoz, Arsad, Naseem, Saleem used bad language towards girls of the informant family. Hearing it the girls of informant family returned home and explained everything to Saddam, the brother of the girls. Saddam requested these persons not to show such conduct in future. At that time these people returned home. After some time these people along with 8 or 10 persons armed with Lathi and Danda came to the house of the informant with the intention to kill the family members of the informant. These persons attacked the family members of the informant and threatened to kill the family members of the informant. In this quarrel Islam received head injury and Kaleem received an injury on his chin. Hearing the noise people of the locality came on the spot and saved the informant and his family from these persons.

(3.) The parties have filed a Compounding Application (CRMA No.1618 of 2019) to show that the parties have buried their differences and have settled their disputes amicably.