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Judgment
7 paragraphs · 164 wordsMr. Deep Chandra Joshi, Advocate, present for the petitioner.
Mr. Sudhir Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
A First Information Report has been lodged by respondent no.3, which has been registered as Case Crime No. 0306 of 2017 under Sections 147 / 148 / 149 / 307 / 323 / 504 / 506 of IPC, at Police Station Ramnagar, District-Nainital against the 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.
It is made clear, in case, the petitioner surrenders before the court concerned and move bail application, his bail application shall be considered in accordance with law.
With the aforesaid observations, the writ petition stands disposed.
Let a certified copy of this order be supplied today itself on payment of usual charges.