DHARMRAJ 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.P.C. has been filed for quashing the proceedings of cognizance order dated 5.9.2020 as well as entire proceedings of Case No.1594 of 2020 (State vs Dharmraj and others) arising out of Case Crime No.68 of 2020 under Sections 325,323, 504 IPC P.S. Banshi District Siddharthnagar pending in the court of Judicial Magistrate, Banshi, District Siddarthnagar.

(3.) As per the prosecution version of the FIR which was lodged by the opposite party no.2, on 25.12.2019 when he was going to his home from the field, accused persons namely Dharmraj, Narku, Sushil, Sunil and Lavkush started abusing him without any reason and on being objected, they had beaten him with lathi and danda due to which he sustained injuries. The incident was witnessed by many people.