RUPESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C528 application, the applicant has put to challenge the summoning/ cognizance order dtd. 2/12/2023 passed by the learned Chief Judicial Magistrate, Haridwar in Criminal Case No.24830 of 2023 State Vs. Rupesh and Others, under Ss. 420, 467, 468 and 471 IPC along with charge-sheet dtd. 30/11/2023 filed pursuant to the FIR No.597 of 2023 registered at P.S. Kotwali Jawalapur, District Haridwar as well as the entire proceedings of the aforesaid criminal case.

(3.) Along with the present C528 application, a joint compounding application (IA/1/2025) is filed duly supported by separate affidavits by applicant and respondent No.2-complainant.