SURJEET KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C482 application, applicants have challenged the charge-sheet dtd. 29/9/2021, the summoning/cognizance order dtd. 24/2/2022 passed by the learned Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar in Criminal Case No.1577 of 2022 State Vs. Surjeet Singh and Others, for the offence punishable under Ss. 420, 120-B IPC arising out of FIR No.59 of 2020 dtd. 9/2/2020 registered with police station Rudrapur, District Udham Singh Nagar, as well as the entire proceedings of the above criminal case.

(3.) Along with the present C482 application, a joint compounding application (IA/1/2023) is filed duly supported by separate affidavits by applicants and respondent No.2.