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
9 paragraphs · 140 wordsMr. B.M. Pingal, Advocate, present for the petitioners.
Mr. B.S. Thind, Brief Holder, present for the State/respondent Nos.1 & 2.
Mr. Saurav Adhikari, Advocate, present for the respondent No.3.
The First Information Report has been lodged by respondent No.3, which has been registered as FIR No. 10 of 2018 under Sections 147,
148, 149, 323, 324, 354, 452, 504 and 506 of IPC and under Section 3 (1) (j) of the Scheduled Castes and the Scheduled Tribes (Prevention of
Atrocities) Act 1989, at Police Station Haldwani, District Nainital 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.