SUDHIR KUMAR CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C482 application, the applicant has put to challenge the impugned Charge Sheet dtd. 30/12/2022, cognizance/summoning order dtd. 14/2/2023 and entire proceedings of Criminal Case No.2061 of 2023 State Vs. Sudhir Kumar Chaudhary, for the offences punishable under Ss. 504, 506 and 509 IPC, pending before the learned Sixth Additional Civil Judge/Additional Chief Judicial Magistrate, District Dehradun.

(3.) Along with the present C482 application, a joint compounding application (IA/3/2025) is filed duly supported by separate affidavits by applicant and respondent No.2.