RADHA ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C482 application, applicants have prayed to quash the cognizance and summoning order dtd. 6/7/2022 passed by the learned 6th Additional Chief Judicial Magistrate, Dehradun in Criminal Case No.4967 of 2022, State vs. Radha Arya, for the offences punishable under Ss. 323, 504 IPC, Police Station Raipur, District Dehradun as well as charge-sheet dtd. 29/9/2022 in Case Crime/NCR No.4 of 2020.

(2.) A joint compounding application has been moved on behalf of the parties seeking to compound the offences under the aforesaid Sec. along with which the compromise entered into between the parties is also annexed.

(3.) Applicant as well as respondent no.2 is present before the Court being identified by their respective counsel.