YASH SAXENA 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. 5/6/2023, cognizance/summoning order dtd. 7/5/2025 passed by learned 3rd Judicial Magistrate, Dehradun, in Criminal Case No.3111 of 2025 State of Uttarakhand Vs. Yash Saxena and Others, under Ss. 147, 324, 504 IPC, 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/2/2025) is filed duly supported by separate affidavits by applicants and respondent No.2.