RAM LAL YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been preferred to quash the impugned order dated 11.02.2014 passed by Additional Sessions Judge, Court No. 6, Jaunpur rejecting criminal revision no. 414 of 2013 and order dated 03.07.2013 passed by A.C.J.M., Jaunpur rejecting the discharge application of the accused.

(2.) Brief facts are that the first information report was lodged as case crime no. 1012 of 2008, under Section 147, 323, 504, 506, 336 and 452 I.P.C. at Police Station Madiyahu, District Jaunpur by the complainant Ashutosh Yadav alleging that on 08.12.2008 quarrel took place between the complainant and family members of Daya Shankar and Kolai where a complaint was made at Police Station Madiyahu. Thereafter on 09.12.2008 when both the parties returned to their homes after getting bail. At 04:00 P.M., Daya Shankar, Vishwanath Rajan son of Daya Shankar, Ram Lal, Achchey Lal, Shyam Lal, Sahab Lal son of Kolai, Pawan son of Ram Chandra, Munna son of Batuk Bahadur and Shambhu Nath Yadav came to the house of the complainant and started assaulting the complainant and his companions in which Raj Nath, Sirtaz, Daya Ram and Amar Nath sustained injuries. On the hue and cry, many people came on the spot.

(3.) I have heard learned counsel for the petitioners and learned A.G.A.