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
5 paragraphs · 104 wordsMr. Shantanu Bhardwaj, 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.419 of 2017, under Section 407 of IPC, at Police Station- Kotwali Jwalapur, 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.