ANKUSH GOYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) An FIR No. 204 of 23/10/2017 (Annexure P-7) was lodged at Police Station Chhapar, District Yamuna Nagar, against Mohit Sarpanch, Nabbu, Gurpreet, Kamlu, Saravjeet and Kamaljeet, constituting therein offences under Ss. 148, 149, 323, 324, 325, 326, 307, 379-B, 506 and 120-B of the Indian Penal Code.

(2.) In the afore drawn offences, it is stated at the Bar, by the learned State Counsel that no weapon of offences, became used by the accused.

(3.) Moreover, an FIR No. 250 of 23/12/2017 (Annexure P-3), relating to an incident, which occurred at Railway Station Mustafabad, Yamuna Nagar, was registered against Kamaldeep @ Kamlu, at Police Station Chhapar, District Yamuna Nagar, constituting therein an offence under Sec. 25 of Arms Act.