AZEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C482 application, the applicant has challenged the charge-sheet No.90A/22 (supplementary charge-sheet) dtd. 14/9/2022 arising out of FIR No.228 of 2021 dtd. 1/10/2021 registered with police station Kaladhungi, District Nainital and the summoning/ cognizance order dtd. 15/11/2022 passed by the learned Judicial Magistrate, Haldwani, District Nainital in Criminal Case No.4923 of 2022 State Vs. Azeem, for the offence punishable under Sec. 354 IPC, as well as the entire proceedings of the above criminal case.

(3.) Along with the present C482 application, a joint compounding application (IA/1/2024) is filed duly supported by separate affidavits by applicant and respondent No.2-complainant.