SURENDRA SINGH KAMRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C528 application, the applicants have put to challenge the Charge Sheet dtd. 9/9/2025, cognizance/summoning order dtd. 27/9/2025 passed by learned Judicial Magistrate/Civil Judge (Jr. Div.), Kiccha, District Udham Singh Nagar, in Criminal Case No.919 of 2025 State of Uttarakhand Vs. Surendra Singh and Another, under Ss. 318(4), 352 and 352(2) of BNS 2023, as well as the entire proceedings of aforementioned criminal case, on the ground of compromise entered into between the parties.

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