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Judgment
Mr. Amit Kapri, Advocate, present for the applicant.
Ms. Mamta Joshi, 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 FIR No.214 of 2016 under Section 506 of
IPC, at Police Station-Bazpur, District- Udham Singh Nagar against the applicant. After investigation police submitted the charge sheet against the
present applicant under Sections 506 and 115 of IPC. Consequently, the learned Magistrate took cognizance in the matter and issued summon
against the applicant. Hence the present application has been filed by the applicant under Section 482 of Cr.P.C., invoking the inherent jurisdiction
of this Court.
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.
However, the applicant will be at liberty to move an application for his discharge before the court concerned, which shall be dealt with at an
appropriate stage in accordance with law. In case, applicant appears before the court concerned and move his bail application, the same shall be
considered, as far as possible on the same day itself on its merit in accordance with law
In view thereof, the application filed under Section 482 of Cr.P.C., stands disposed.