SAJID 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 Charge Sheet dtd. 9/10/2022, summoning order dtd. 21/12/2022 passed by learned Additional Judicial Magistrate First, Dehradun, in Criminal Case No.8606 of 2022 State of Uttarakhand Vs. Sajid and Others, under Ss. 420, 467, 468, 471, 406, 323, 504 and 506 IPC, as well as the entire proceedings of aforementioned Criminal Case.

(3.) Along with present criminal writ petition, a joint compounding application (IA/2/2023) is filed and signed duly supported by separate affidavits by applicants and respondent No.2.