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Judgment
5 paragraphs · 116 wordsMr. Harshpal Sekhon, Advocate, present for the petitioner.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 to 3.
The First Information Report has been lodged by respondent No. 3 which has been registered as FIR No.400 of 2017, under Sections 379/411 of IPC and under Section 26 of the Indian Forest Act, at Police Station- Gadarpur, District- Udham Singh Nagar implicating the present petitioner. 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.