ZAKIR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mahesh Chandra Tiwari, learned counsel for the applicants, Sri Prem Chandra Dwivedi, learned counsel for opposite party no. 2 and Sri O. P. Mishra, learned A.G.A. for the State.

(2.) Applicants have invoked the jurisdiction of this Court under Section 482 Cr.P.C. with a prayer to quash the entire proceedings of Case No.2499 of 2018 arising out of Case Crime No.761 of 2017 under Sections 147, 148, 149, 323, 336, 452, 504, 506 IPC, Police Station-Achhnera, District-Agra, pending in the Court of Chief Judicial Magistrate, 2nd Agra.

(3.) FIR has been lodged against 22 persons without assigning specific role to anyone with respect to incident dated 22.11.2017 when informant was sitting at the door of his house, accused persons came there armed with sticks and country made pistol, started beating him up and abused him.