TOOFANI YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA for the State and perused the record.

(2.) This application under Section 482 Cr.PC has been filed by the applicants with the prayer to quash the charge sheet dated 8.2.2020 and cognizance order? in case no. 694 of 2020, State Vs. Toofani Yadav, arising out of case crime no. 217 of 2019, u/s 323, 325, 504, 506, 352, 308 I.P.C. P.S. Mehnagar, District Azamgarh.

(3.) As per the allegations made in the FIR, it is alleged that on 10.11.2019 at about 8.00 a.m. the applicants armed with deadly weapon assaulted the victim. On account assault made by the applicants, Roshan Singh and Dinesh Singh suffered injuries on their person and have been medically examined.