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Judgment
8 paragraphs · 107 wordsMr. Deepak Sharma, Advocate, present for the petitioner.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
The First Information Report has been lodged by respondent No.3, which has been registered as Case Crime No.389 of 2017 under Sections
457 and 380 of IPC, at Police Station Bhagwanpur, District Haridwar, 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.