AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 200 wordsMr. R.C. Tamta Advocate, present for the petitioners.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
Mr. Harshpal Sekhon, Advocate, present for respondent No.3.
A First Information Report has been lodged by respondent No.3, which has been registered as Case Crime No. 83 of 2017 under Sections 147 / 148 / 323 / 307 / 504 of IPC, at ROP Kundeshwari, Police Station Kashipur, District- Udham Singh Nagar against the petitioners. Apprehending their arrest, the petitioners have approached this Court for relief.
According to the petitioners, the present First Information Report lodged by the respondent No. 3 is the counter blast to the First Information Report lodged by petitioner no.1.
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, it is made clear that in case the petitioners surrender before the court concerned and move their bail application, the same shall be considered, as far as possible, on the same day itself, on its merit, in accordance with law.
With the aforesaid observations, the writ petition stands disposed.