MEHARBAN Vs. STATE OF UTTARAKHAND
LAWS(UTN)-2020-9-9
HIGH COURT OF UTTARAKHAND
Decided on September 04,2020

MEHARBAN Appellant
VERSUS
STATE OF UTTARAKHAND Respondents

JUDGEMENT

Ravindra Maithani, J. - (1.) Petitioners seek quashing of an FIR No.0143 of 2020, under Sections 147, 148, 149, 452, 323, 354, 504 and 506 IPC, Police Station Pathari, District Haridwar.
(2.) Heard learned counsel for the parties through video conferencing.
(3.) According to the FIR, on 26th April, 2020, at 7:00 in the evening, when the nephew of the informant Ahsan was standing outside of his house, petitioner Riyasat abused him and when Ahsan asked him not to abuse, petitioner Riyasat along with other co-accused armed with sharp edged weapon entered the house, abused and attacked Ahsan. When Ahsan's wife Mehraj and others came for rescue, they were also abused and beaten.;


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