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Judgment
8 paragraphs · 111 wordsMr. Vikas Kumar Guglani, Advocate, present for the petitioner.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
The First Information Report has been lodged by respondent No.3, which has been registered as FIR No. 0007 of 2018 under Sections 323,
504 and 307 of IPC, at Police Station Kichha, District Udham Singh Nagar against the present petitioner. Apprehending his arrest, the petitioner
has approached this Court for relief.
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.
Consequently, the writ petition stands dismissed.