SHAMSHER SINGH SANDHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This instant C482 application has been filed by the applicants along with a compounding application for quashing the cognizance order dtd. 20/9/2023 as well as charge sheet dtd. 8/8/2023 and entire proceedings of Criminal Case No.2574 of 2023, under Ss. 384 and 506 of IPC, State Vs. Shamsher Singh Sandhu @ Sonu, pending in the court of learned Judicial Magistrate First, Rudrapur, District Udham Singh Nagar arising out of F.I.R. No.110 of 2023, under Ss. 384 and 506 of IPC registered at Police Station Gadarpur, District Udham Singh Nagar.

(2.) Today both the parties are present before this Court, who are duly identified by their respective Counsels.

(3.) Along with C482 application, a Compounding Application (IA No.1 of 2024) has been filed by the parties, duly supported by their respective affidavits.