BHANU PRAKASH JOSHI 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. 3/6/2023, cognizance/summoning order dtd. 6/1/2024 and entire proceedings of Criminal Case No.76 of 2024 State Vs. Bhanu Prakash Joshi, for the offences punishable under Ss. 406, 420 and 120-B IPC, pending before the learned Chief Judicial Magistrate, Almora.

(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.