HARKESH Vs. STATE OF U. P.

JUDGEMENT

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

(2.) The present application u/s 482 Cr.P.C. has been filed by the applicants with the prayer to quash the order dtd. 22/5/2023 passed by ADJ/Special Judge (D.A.A.), Court No.13, Agra as well as the entire proceedings of Case Crime No.211 of 2011 (S.S.T. No.75 of 2013), under Ss. 147, 148, 149, 435, 427, 395, 397, 506 IPC, Police Station Etmadpur, District Agra, pending in the court of ADJ/Special Judge (D.A.A.), Court No.13, Agra.

(3.) Brief facts of the case, as per the pleadings are that on 8/5/2011 at about 07:30 am, the hundreds of people including women, who were armed with deadly weapons, made an attack upon the camp office of Vijay Construction Company Pvt. Ltd., after pouring the kerosene oil, set it on fire and in huge quantity of steel plates and others shattering plates were taken away, had also broken the light, welding machine and when the workers of the company tried to protect the same, the accused persons also committed the tussle with them, they hardly saved their lives from the accused persons and some of them were identified and their names were mentioned in the F.I.R.