SHOAIB 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 charge-sheet/ challani report dtd. 16/11/2020, summoning/ cognizance order dtd. 27/7/2021 passed by the learned Principle Magistrate, Juvenile Justice Board, Haridwar in Criminal Case No.107 of 2021 State Vs. Shoaib, under Ss. 323, 504 and 506 IPC (Case Crime No.368 of 2020) as well as the entire proceedings of the aforesaid criminal case.

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