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Judgment
6 paragraphs · 195 wordsMr. Abhishek Verma, Advocate, present for the applicants.
Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent No.1.
The First Information Report has been lodged by respondent No.2 against the present applicants, which has been registered as Case Crime No.119 of 2017, under Sections 147 / 148 / 149 / 452 / 323 / 325 / 504 of IPC, at Police Station Bhagwanpur, Roorkee, District-Haridwar. After investigation, police submitted the charge sheet against the present applicants. Consequently, the learned Magistrate took cognizance in the matter and issued summons against the applicants. Hence the present application has been filed by the applicants under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.
However, considering the overall facts and circumstances and the nature of the case, at this stage, no interference is being called for by this Court in the matter.
Let the applicants appear before the court concerned and move an application for their bail, which shall be considered, as far as possible on the same day itself on its merit in accordance with law.
Consequently, the application filed under Section 482 of Cr.P.C., stands disposed.