RAHUL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C528 application, applicants have put to challenge the Charge Sheet dtd. 6/4/2022, cognizance/summoning order dtd. 22/8/2023 passed by learned Additional Chief Judicial Magistrate/Additional Senior Civil Judge, Roorkee, District Haridwar, in Criminal Case No.1719 of 2023 State Vs. Rahul and others, under Ss. 452, 504 and IPC, as well as the entire proceedings of aforementioned criminal case, on the ground of compromise entered into between the parties.

(3.) Along with the present C528 application, a joint compounding application (IA/1/2025) is filed duly supported by separate affidavits by applicants and respondent Nos.2 to 4.