BUNDU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Kumar Singh, learned counsel for the applicants and Dr. S.B. Maurya, learned AGA for the State-respondent.

(2.) The instant application has been moved by the applicants with a prayer to quash the entire proceeding of criminal case no. 1093 of 2020 under Sec. 147, 148, 149, 307, 504, 506 IPC, pending in the court of Civil Judge (Junior Division)/Judicial Magistrate, Garhmukteshwar, Hapur District Hapur as well as charge sheet dtd. 26/8/2020 and cognizance order dtd. 1/10/2020.

(3.) Opposite party no. 2 lodged FIR of the present case on 7/5/2020 against the applicants under Ss. 147, 148, 149, 307, 504, 506 IPC at P.S. Simbhawali District Hapur and according to the FIR, applicants who are 14 in numbers assaulted with intention to commit murder of Inam and Danish (injured persons of the case) and they opened fire from countrymade pistols and in the incident, Inam and Danish sustained serious injuries. After registration of the FIR, investigation of the matter was commenced and during investigation, Investigating Officer recorded the statements of opposite party no. 2, the informant and injured persons Inam and Danish and also recorded the statement of other eye-witnesses and obtained the injury reports of both the injured and submitted charge sheet against the applicants on 26/8/2020 under Sec. 147, 148, 149 307, 504, 506 IPC.