ALEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C482 application, the applicants have challenged the charge-sheet dtd. 8/6/2022 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. 22/6/2022 passed by the learned Judicial Magistrate, Haldwani, District Nainital in Criminal Case No.2385 of 2022 State Vs. Aleem and Others, for the offences punishable under Ss. 323, 328, 354, 504, 506 and 498-A of IPC and under Sec. 3/4 of the Dowry Prohibition Act, 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 applicants and respondent No.2-complainant.