NEETU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Counter affidavit filed by the State is taken on record. Miscellaneous application (IA/2/2022) made therefor, is allowed.

(2.) By means of the present C482 application, the applicants have put to challenge the charge-sheet dtd. 6/12/2021, cognizance/summoning order dtd. 17/2/2022 passed by learned Judicial Magistrate First, Haridwar in Criminal Case No.65 of 2022 State Vs. Neetu and Others, for the offences punishable under Ss. 323, 504, 506, 452 and 427 of IPC, Case crime No.400 of 2020 registered with Police Station Bahadarabad, District Haridwar as well as the entire proceedings of aforesaid criminal case.

(3.) Heard learned counsel for the parties and perused the record.