RATNESH CHAUHAN 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 summoning/ cognizance order dtd. 21/2/2022 passed by the learned Judicial Magistrate, Kichha, District Udham Singh Nagar in Criminal Case No.148 of 2022 State Vs. Ratnesh Chauhan @ Kanha, under Ss. 147, 323, 325, 504 and 506 IPC along with charge-sheet dtd. 20/6/2019 filed pursuant to the FIR No.171 of 2019 registered at Police Station Kichha, 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/1/2024) is filed duly supported by separate affidavits by applicant and respondent No.2-complainant.