ZAREENA Vs. STATE OF U P & ANR

JUDGEMENT

(1.) Heard Shri Amarjeet Singh Rakhra, learned counsel for the petitioner, Shri S.N. Tilhari, learned Additional Government Advocate and Shri Anoop Kumar Upadhyay, learned counsel for the opposite party no.2- complainant.

(2.) Pursuant to the direction given by this Court on 17.8.2016, the Investigating Officer- Shri Shailkant Upadhyay, Sub-Inspector, Police Station Khodare, District Gonda, is present in court, with the case-diary.

(3.) The petitioner is one of the accused in case crime No.157 of 2016 registered at Police Station Khodare, District Gonda. The said case relates to offences punishable under Section 307 IPC, Section 326 IPC, and Section 324 IPC. The First Information Report came to be lodged on 7.5.2016. It was in respect of an offence punishable under Section 307 IPC. Later on, allegations of offences punishable under Section 326 IPC and Section 324 IPC were added. The petitioner, who is named in the First Information Report as one of the assailants, came to be arrested on 5.6.2016.