AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 174 wordsPankaj Purohit, J
By means of the present application, the applicants have challenged the summoning order dated 11.08.2024 (annexure no.7), passed by Ist Additional Chief Judicial Magistrate, Haridwar as well as charge sheet dated 30.03.2023 (annexure no.6) along with entire proceedings of Criminal Case No.8292 of 2024, State Vs. Molakram and others, under Sections 147, 148, 149, 323, 452, 504 and 506 of IPC, pending in the court of Ist Additional Chief Judicial Magistrate, Haridwar.
From perusal of the F.I.R., it is explicitly clear that a prima facie criminal case is made out against the applicants and there are serious allegations and after investigation charge sheet has been filed by the Police.
Learned counsel for the applicants submits that the case is of civil nature and is filed in counter blast.
Having considered the averments made in the F.I.R. and coupled with the fact that the charge sheet have been filed after due investigation, this Court is not inclined to interfere in the matter.
Accordingly, C528 application is dismissed.