AHSAN ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Delay in filing the counter affidavit is condoned. Counter affidavit filed by the State is condoned. Delay condonation application (IA/1/ 2024) made therefor, is allowed.

(3.) By means of the present C482 application, the applicants have put to challenge charge-sheet dtd. 16/11/2020, summoning/cognizance order dtd. 9/11/2021 passed by the learned First Judicial Magistrate, Roorkee, District Haridwar in Criminal Case No.643 of 2021 State Vs. Ahsan and Others, under Ss. 323, 504 and 506 IPC (Case Crime No.368 of 2020) as well as the entire proceedings of the aforesaid criminal case.