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Judgment
Mr. Kurban Ali, Advocate present for the petitioner.
Mr. S.K. Chaudhary, Deputy Advocate General present for the State/respondent nos. 1 and 2.
An FIR has been lodged by respondent no. 3 against the petitioner, which has been registered as Case Crime No. 314 of 2017 under Section 307 of IPC at Police Station Kotdwar, District Pauri Garhwal. 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.
However, it is made clear that in case the petitioner surrenders before the court concerned and move bail application, his bail application shall be considered as expeditiously as possible, possibly on the same day, in accordance with law.