AZRA ANSARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Delay in filing the counter affidavit is condoned. Counter affidavit filed by the State is taken on record. Delay condonation application (IA/2/2023) made therefor, is allowed.

(3.) By means of the present C482 application, the applicant have put to challenge the summoning/ cognizance order dtd. 10/3/2022 passed by the learned Chief Judicial Magistrate, Nainital in Criminal Case No.270 of 2022 State Vs. Azra Ansari and Others, for the offences punishable under Ss. 147, 325 and 427 of IPC along with Charge-sheet No.48 of 2021 dtd. 23/10/2021 filed pursuant to the FIR No.39 of 2021 dtd. 27/7/2021 registered at Police Station Bhimtal, District Nainital as well as the entire proceedings of the above criminal case.