RAVISH BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C528 application, the applicant has put to challenge the Charge Sheet dtd. 4/11/2022, cognizance/summoning order dtd. 20/1/2023 passed in Criminal Case No.652 of 2023 State Vs. Ravish Bhatt and others, under Ss. 498A, 323, 504 and 506 IPC and under Sec. 3/4 of the Dowry Prohibition Act, 1961, pending in the Court of learned ACJM/Sixth Additional Civil Judge (Sr. Div.), Dehradun, as well as the entire proceedings of aforementioned criminal case.

(3.) Along with the present C528 application, a joint compounding application (IA/1/2025) is filed duly supported by separate affidavits by applicant and respondent No.2.