UDAY VEER Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A and perused the record.

(2.) The applicant has invoked the inherent jurisdiction of this Court under Sec. 482 Cr.P.C. for quashing the entire proceeding of Complaint Case No.17137 of 2022 (Ashok Versus Uday Veer and Others) under Sec. 323, 506 I.P.C., Police Station Shikohabad, District Firozabad.

(3.) As per F.I.R. version, respondent no.2 has moved a complaint levelling allegation of pounding, molestation and criminal intimidation against the present applicants with an averment that on the date of occurrence dtd. 22/3/2022 at about 5:00 p.m. while the complainant along with his wife was returning back after darshan at Balaji Temple, Shikohabad, he has been intercepted by four wheeler from-where all the applicants came out and thrashed him. While his wife came in rescue, she was badly beaten up as well. Both were attacked with knife and stick which resulted in severe injury inflicted to them.