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Judgment
5 paragraphs · 103 wordsMr. Bharat Singh, Advocate, present for the petitioners.
Mr. Lalit Miglani, Brief Holder, present for the State/respondent Nos.1 & 2.
The First Information Report has been lodged by respondent No. 3 which has been registered as Case Crime No.454 of 2017, under Sections 406/420/467/468/471/504/506/507/120B of IPC, at Police Station- Manglour, District-Haridwar implicating the present petitioners. Apprehending their arrest, the petitioners have 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.