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Aarif & others vs State of Uttarakhand & others

Uttarakhand High Court · Decided on 9 November 2017 · Citation: (2017) 11 UK CK 0021

HON’BLE JUDGES
Sudhanshu Dhulia
ACTS & SECTIONS REFERRED
<a href=1767>Indian Penal Code, 1860</a>, <a href=1767-147>Section 147</a>, <a href=1767-307>Section 307</a>, <a href=1767-148>Section 148</a>, <a href=1767-506>Section 506</a>, <a href=1767-504>Section 504</a> - Punishment for rioting - Attempt to murder - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
RESULT
Dismissed
CASE NUMBER
1822 of 2017
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Judgment

6 paragraphs · 107 words
1.

Mr. B.D. Pandey, Advocate, present for the petitioners.

2.

Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 &

2.

3.

A First Information Report has been lodged by respondent No.3, which has been registered as FIR No.373 of 2017 under Sections 147/148/504/506/307 of IPC, at Police Station Kotwali Gangnahar, Roorkee, District-Haridwar against the petitioners. Apprehending their arrest, the petitioners have approached this Court for relief.

4.

Considering the overall facts and circumstances of the case and the nature of offence, no interference is being called for by this Court in the matter.

5.

With the aforesaid observations, the writ petition stands dismissed.