MUKESH CHAUHAN 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 the Charge Sheet No.204 of 2021 dtd. 12/5/2021 filed by P.S. Haldwani, District Nainital in FIR No.0162 of 2021 dtd. 20/3/2021 under Sec. 3(1), 3(1)(m) and 3(1)(n) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 and cognizance/ summoning order dtd. 10/8/2021 passed by learned Sessions Judge/Special Judge SC/ST Act, Nainital in Special Sessions Trial No.8 of 2021 State Vs. Mukesh Chauhan.

(3.) Along with the present C482 application, a joint compounding application (IA/1/2023) is filed duly supported by separate affidavits by applicant and respondent No.2-informant.