SURENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present petition under Sec. 482 Cr.P.C. is for quashing of the order dtd. 25/3/2022 (Annexure P-4) passed by the Judicial Magistrate Ist Class, Karnal in FIR No.353 dtd. 31/8/2014 under Ss. 147, 148, 323, 506 IPC registered at Police Station Nissing District Karnal whereby the application under Sec. 209 Cr.P.C. has been dismissed and the order dtd. 5/8/2022 (Annexure P-6) whereby the revision petition has been dismissed.

(2.) The brief facts of the case are that the FIR No.353 dtd. 31/8/2014 under Ss. 147, 148, 323, 506 IPC registered at Police Station Nissing District Karnal was registered on the statement of Surender Kumar. The injured Surender Kumar, injured-Ramesh Kumar and injured-Roshan Lal received multiple injuries on their person during the occurrence.

(3.) Pursuant to the framing of the charges, Dr. Rohit Kumar, the treating doctor of Shree Hari Hospital, Karnal was examined as PW-5 and he reiterated his opinion of the injuries suffered by Ramesh Kumar to be dangerous to life. Likewise, the statements of PW-8/Dr. Vinod Kumar (SMO) and PW-11/Dr. Kamal Beniwal (MO), both doctors who were part of 2026.05.18 18:26 the Board who had examined the injured Ramesh Kumar, during the course of their deposition stated that the injuries suffered by Ramesh Kumar were not dangerous to life but grievous in nature.