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Judgment
Mr. M.S. Pal, Senior Advocate assisted by Mr. Suraj Pandey, Advocate for the applicants.
Ms. Mamta Joshi, Brief Holder, present for the State/respondent No.1.
The First Information Report has been lodged by respondent No.2, which has been registered as FIR No.80 of 2017 under Sections 147, 332.
353, 352, 504 and 186 of IPC, at Police Station- Lalkuan, District- Nainital against the present applicants. 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.
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.
Let the applicants appear before the learned Magistrate and move their bail application, the same shall be considered, as far as possible on the
same day itself on its merit in accordance with law
2
The application filed under Section 482 of Cr.P.C., stands disposed.