PRABHAKAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this application under Sec. 482 Cr.P.C., applicants have challenged chargesheet No. 96 of 2022, summoning order and entire proceedings of Criminal Case No. 705 of 2022, under Ss. 323, 504 and 498-A of I.P.C., pending in the court of learned Judicial Magistrate, Doiwala, Dehradun.

(3.) A compounding application, jointly signed by counsel for respondent no. 2 and counsel for the applicants, has been filed duly supported by affidavits of applicant nos. 2 and 3 and respondent no. 2 (complainant). Applicant no. 1 " Prabhakar Singh, who is husband of respondent no. 2, has filed his affidavit through his power of attorney/father (applicant no. 2 herein).