PARVEZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C482 application, the applicants have put to challenge the summoning/cognizance order dtd. 18/6/2022 passed by the learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar in Criminal Case No.2282 of 2019 and Misc. Case No.509 of 2021 State Vs. Pravez and Others, for the offences punishable under Ss. 323, 498-A IPC and under Sec. 3/4 of the Dowry Prohibition Act against the applicant No.1 and under Sec. 498-A IPC and under Sec. 3/4 of the Dowry Prohibition Act against the applicant Nos.2 and 3, arising out of FIR No.37 of 2019 dtd. 25/1/2019 registered with police station Kotwali Roorkee, District Haridwar as well as the entire proceedings of the above criminal case, in view of the compromise entered into between the parties.

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