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Judgment
Mr. Kurban Ali, Advocate, present for the petitioner.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 to 3.
Initially, the First Information Report was lodged by respondent No. 4 under Section 302 of IPC which has been registered as Case Crime No.378 of 2017 at Police Station- Gangnahar, Roorkee, District- Haridwar. However, during the course of investigation, Section 302 of IPC has been converted into Section 304 of IPC. Apprehending his arrest, the petitioner has 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.