TAJ DEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Delay in filing the objection is condoned. Objection filed by the State is taken on record. Delay condonation application (IA/5/2024) made therefor, is allowed.

(3.) By means of the present C482 application, the applicant has put to challenge the summoning/ cognizance order dtd. 27/8/2018 passed by the learned First Additional Chief Judicial Magistrate, District Dehradun in Criminal Case No.4127 of 2018 State Vs. Tajdeen, for the offences punishable under Ss. 420, 467, 468 and 471 of IPC arising out of FIR No.228 of 2018 dtd. 28/5/2018 registered with police station Patel Nagar, District Dehradun as well as the entire proceedings of the above criminal case.