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Judgment
9 paragraphs · 149 wordsMr. Ramji Srivastava, 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.584 of 2017 under Sections 420 and
120B of IPC, at Police Station Patel Nagar, District Dehradun, implicating the present petitioner. Apprehending his arrest, the petitioner has
approached this Court for relief.
The main allegation against the present petitioner in the first information report is that he had sold a piece of land twice. No where it has been
stated in the writ petition by the petitioner that the allegations made are wrong and he has not sold the land twice. In absence of such clear cut
averments, no interference is being called for by this Court in the matter.
Consequently, the writ petition stands dismissed.