SHAHID MOMIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C528 application, the applicant has challenged the charge-sheet dtd. 26/10/2023 u/s 420, 467, 468, 471 & 34 IPC filed in FIR No.337 of 2023 dtd. 15/6/2023 u/s 420 IPC registered at Police Station Rudrapur, District Udham Singh Nagar along with the summoning order dtd. 27/10/2023 passed in Criminal Case No.3049 of 2023 State Vs. Shahid Momin, as well as the entire proceedings of the aforesaid Criminal Case pending in the Court of Learned Chief Judicial Magistrate, District Udham Singh Nagar in terms of the compromise arrived at between the parties.

(3.) A joint compounding application (IA/1/ 2024) is filed by both the parties along with the separate affidavits. Although, since the applicant-Shahid Momin is under custody, therefore, after taking an authority letter from the applicant, attested by the Jailor, Sub-Jail, Haldwani, the compounding application and affidavit is filed by applicant's real brother-Sajid Momin.