RAVIKANT Vs. STATE OF U.P.

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. Has been moved by the accused-applicants of Crl. Complaint Case No. 523 of 2019 (State Vs. Ravikant and Others) u/s 323, 354, 504 and 506 I.P.C. Police Station- Khurja Dehat, District- Bulandshahar.

(2.) In brief, facts of the case are that opposite party no. 2 Smt. Kripa Devi moved an application u/s 156(3) Cr.P.C. against the applicants regarding the incident dtd. 16/2/2017 to lodge the F.I.R. against the applicants which was allowed and an F.I.R. had been lodged at Crime No. 176 of 2017 under Sec. 147, 452, 354 B, 323, 504 and 506 I.P.C. P.S. Khurja Dehat, Bulandshahar, with the allegations that on 16/2/2017 at about 6:00 p.m. when the complainant went to the back side of her house for feeding to her cattle, the applicants entered her house, molested her and also assaulted her family members due to which they sustained injuries.

(3.) The police started investigation, recorded the statement of the informant and other witnesses such as Kallu, Triloki, Brahmpal, Bholaram, Ashok, Pushpa Devi and Devendra.