RAM BHAROSHI Vs. STATE OF U P

JUDGEMENT

(1.) This application has been filed for quashing criminal proceedings in Miscellaneous Case No. 144 of 2003 (Foran Singh v. Ram Bharoshi and others) under Sections 147/148/149/427/452/323/307 IPC, pending in the court of Judicial Magistrate Firozabad and also for quashing the order dated 11-2-2004 passed by the Judicial Magistrate, Firozabad accepting the protest petition, rejecting the final report, and summoning the accused.

(2.) Heard learned Counsel for the applicants and the learned A.G.A. for the State.

(3.) Learned Counsel for the applicants argued that the applicants had lodged an earlier FIR on 18-3-2003, which was registered at case crime No. 46 of 2003, under Sections 323/324/504/506 IPC, at police station Ramgarh, district Firozabad in respect of the incident which took place on 18- 3-2003, against opposite party No. 2 and his other relations. In this incident three persons had received injuries on the side of the applicants. In that case the Opposite Party No. 2 and his sons and brother were arrested and thereafter enlarged on bail.