YAKUB ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Mohd. Azim, Advocate for the applicants.

(2.) Mr. Atul Shah, Deputy Advocate General for the State of Uttarakhand.

(3.) The applicants herein to the present C-482 application in fact have put a challenge to the summoning order of 10/2/2021, as well as the entire proceedings of the Complaint case No. 44 of 2020 Smt. Farheen vs. Yakub Ali and Another, which is said to be instituted at P.S. Jaspur, District Udham Singh Nagar, for the involvement of the applicants for commission of offences under Ss. 323, 504, 506 I.P.C.