SUNITA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C528 application has been filed by the applicants for quashing the entire proceedings of Charge Sheet No.236 of 2019 dtd. 4/9/2019 as well as the cognizance order dtd. 24/10/2019, passed by the Court of learned Chief Judicial Magistrate, Dehradun in Crl. Case No.5667 of 2019 (S.T. No.180 of 2019), State v. Jogendra and others, in FIR No.0241 of 2019 dtd. 26/6/2019 under Ss. 323 and 506 IPC, registered at Police Station Sahaspur, District Dehradun.

(2.) Today both the parties are present before this Court, who 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.