RAJESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In the present Application filed under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, the Applicants have put a challenge to the entire proceedings of Criminal Case No.691 of 2022 "State Vs. Rajesh and others" for the offences punishable under Ss. 323, 325, 504 and 506 of IPC, pending before the court of learned Additional Chief Judicial Magistrate, Laksar, District Haridwar.

(2.) In C528 No. 562 of 2025. In the present Application filed under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, the Applicants have put a challenge to the entire proceedings of Criminal Case No.1383 of 2020 "State Vs. Rahul and others" for the offences punishable under Ss. 147, 148, 149, 323, 325, 504, 506 and 427 of IPC, pending before the court of learned Additional Chief Judicial Magistrate, Laksar, District Haridwar.

(3.) In C528 No.671 of 2025. In the present Application filed under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, the Applicants have put a challenge to the entire proceedings of Criminal Case No.1384 of 2020 "State Vs. Arvind Kumar and others" for the offences punishable under Ss. 147, 148, 149, 323, 325, 452, 504 and 506 of IPC, pending before the court of learned Additional Chief Judicial Magistrate, Laksar, District Haridwar.