NISHAN SINGH 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 summoning/ cognizance order dtd. 20/9/2024 passed by the learned Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar in Criminal Case No.3160 of 2024 State of Uttarakhand Vs. Nishan Singh and Others, under Ss. 115, 117(2), 332(c), 351(2) and 352 of B.N.S. 2023 along with charge-sheet dtd. 22/8/2024 filed pursuant to the FIR No.355 of 2024 dtd. 10/7/2024 registered at P.S. Rudrapur, District Udham Singh Nagar as well as the entire proceedings of the aforesaid criminal case.

(3.) Along with the present C528 application, a joint compounding application (IA/1/2025) is filed duly supported by separate affidavits by applicants and respondent Nos.2 and 3.