SAHIL & OTHERS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) S/Sh.Sahil, Abhishek, Manish, Rahul & Tovinder 1. (petitioners) and Musafir Chauhan (respondent No.2) are present in Court and stand duly identified by their respective learned counsel.

(2.) This petition under Section 482 of the Code of Criminal Procedure (for short 'Code') has been preferred by the petitioner for quashing the FIR No.122/2017, dated 28.08.2017, registered at Police Station, Dhalli, Shimla, H.P., under the provisions of Sections 341, 323, 148 and 149 of the Indian Penal Code and all the consequential proceedings arising thereof.

(3.) It is alleged by the complainant that on 16.08.2017, at . about 2.15 pm, when he reached just next to the college gate near the hand-pump, all of sudden 70/80 persons after restraining him attacked with dandas and knuckle duster, as a result of which he sustained injuries.