ANZAR HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing the counter affidavit is condoned. Counter affidavit filed by the State is taken on record. Delay Condonation Application (IA/1/2023) made therefor, is allowed.

(2.) By means of the present C482 application, the applicants have put to challenge the impugned Charge-sheet dtd. 28/11/2021, cognizance/summoning order dtd. 22/1/2022 and entire proceedings of Criminal Case No.795 of 2022 State Vs. Anzar Hussain and Others, for the offences punishable under Ss. 323, 506 and 541 IPC, pending before the learned Judicial Magistrate First, Rudrapur, District Udham Singh Nagar.

(3.) Along with the present C482 application, a joint compounding application (IA/3/2025) is filed duly supported by separate affidavits by applicants and respondent No.2.