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Judgment
13 paragraphs · 212 wordsMr. Mohd. Safdar, Advocate, present for the applicants.
Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent Nos.1 & 2.
The First Information Report has been lodged by respondent No. 2, which has been registered as Case Crime No. 32 of 2017, under Sections
420, 467, 468, 471 and 120 of IPC, at Police Station- Buggawala, Bhagwanpur, District- Haridwar. After investigation police submitted the
charge sheet against the present applicants under Sections 420 and 120B of IPC. 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.
Learned counsel for the applicants submits that the applicants were not named in the first information report.
However, considering the facts and circumstances of the case and the nature of offences, no interference is being called for by this Court in the
matter.
Let the applicants appear before the learned Magistrate 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.