- (1.) Leave granted.
(2.) The appellant challenges the order passed by the High Court allowing the application under Section 482 Cr.P.C in and by which the High Court has quashed the case in Crime No. 509/2012 under Sections 307 and 341 read with Section 34 I.P.C. filed against respondent nos. 2 to 5.
(3.) The occurrence in question was on 05.10.2012 at 07.30 a.m. On the complaint lodged by Respondent No. 4 Raj Kumar Sharma on the alleged murder of Pawan by the appellant and his party, a murder case was registered in Crime No. 505/2012 under Sections 302 IPC and 294 IPC read with Section 34 IPC and also under the Arms Act against the appellant- Umesh Singh and three others. The appellant-Umesh Singh is alleged to have fired at deceased Pawan.;