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Judgment
Mr. Munish Bhardwaj, Advocate, present for the petitioner.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 &
2.
A First Information Report has been lodged by respondent No.3, which has been registered as Case Crime No.607 of 2017 under Sections 381 & 411 of IPC, at Police Station Kotwali, Jwalapur District-Haridwar. Apprehending his arrest, the petitioner has approached this Court for relief.
Learned counsel for the petitioner submits the first information report is lodged against one Sita Ram, and the petitioner is not named in the FIR. On the other hand, learned State Counsel submits that the name of the petitioner has been surfaced on the basis of the confessional statement of Sita Ram.
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.
With the aforesaid observations, the writ petition stands dismissed.