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Judgment
Mr. Ramji Srivastava, Advocate, present for the petitioners.
Mr. Sudhir Kumar 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. 416 of 2017 under Sections 302/328 (now converted U/s 306 of IPC ) of IPC, at Police Station Kotwali Nagar, District- Dehradun against the petitioners. Apprehending their arrest, the petitioners have approached this Court for relief.
This Court has been informed by the learned counsel for the State that now aforesaid Sections have been converted into 306 of IPC .
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.
However, it is made clear that in case the petitioners surrender before the court concerned 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.
With the aforesaid observations, the writ petition stands disposed.