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Judgment
10 paragraphs · 141 wordsMr. Abhishek Verma, Advocate, present for the petitioner.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
Mr. Gaurav Singh, Advocate, present for the respondent No.3.
The First Information Report has been lodged by respondent No.3, which has been registered as Case Crime No.370 of 2017 under Section
420 of IPC, at Police Station Kotwali Jwalapur, District Haridwar, implicating the present petitioner. Apprehending his arrest, the petitioner has
approached this Court for relief.
This Court has been informed that the petitioner is absconding and he is not cooperating in the investigation.
Considering the overall facts and circumstances of the case and the fact that petitioner is not cooperating in the investigation, no interference is
being called for by this Court in the matter.
Consequently, the writ petition stands dismissed.