AJAY KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C528 application has been filed by the applicants for quashing the entire proceedings arising out of Charge Sheet No.240 of 2019 dtd. 27/7/2020 as well as the cognizance order dtd. 20/11/2021, passed by the Court of learned Chief Judicial Magistrate, Dehradun in Crl. Case No.844 of 2021 (S.T. No.85 of 2022), State v. Ajay Kumar and others, and FIR No.0240 of 2019 dtd. 26/6/2019 registered at Police Station Sahaspur, District Dehradun, under Ss. 323, 504, 506 and 356 IPC.

(2.) Today both the parties are present before this Court, except respondent no.2-Vijay Chandel, who is present through video conferencing, are duly identified by their respective Counsels.

(3.) Along with C528 application, a Compounding Application (IA No.1 of 2024) has been filed by the parties, duly supported by their respective affidavits.