MOLAKRAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present application, the applicants have challenged the summoning order dtd. 11/8/2024 (annexure no.7), passed by Ist Additional Chief Judicial Magistrate, Haridwar as well as charge sheet dtd. 30/3/2023 (annexure no.6) along with entire proceedings of Criminal Case No.8292 of 2024, State Vs. Molakram and others, under Ss. 147, 148, 149, 323, 452, 504 and 506 of IPC, pending in the court of Ist Additional Chief Judicial Magistrate, Haridwar.

(2.) From perusal of the F.I.R., it is explicitly clear that a prima facie criminal case is made out against the applicants and there are serious allegations and after investigation charge sheet has been filed by the Police.

(3.) Learned counsel for the applicants submits that the case is of civil nature and is filed in counter blast.