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Judgment
6 paragraphs · 194 wordsMs. Pushpa Joshi, Senior Advocate assisted by Ms. Shruti Joshi, Advocate for the applicant.
Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent No.1.
The First Information Report has been lodged by respondent No. 2 against the present applicant, which has been registered as FIR No. 12 of 2015, under Sections 147 / 148 / 149 / 504 / 506 of IPC, at Police Station-Berinag, Berinag, District-Pithoragarh. After investigation police submitted the charge sheet against the present applicant. Consequently, the learned Magistrate took cognizance in the matter and issued summon against the applicant. Hence the present application has been filed by the applicant under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.
Considering the facts and circumstances of the case and the nature of offences, no interference is being called for by this Court in the matter.
Let the applicant appears before the court concerned and move an application for bail, the same shall be considered, as far as possible on the same day itself on its merit in accordance with law.
Consequently, the application filed under Section 482 of Cr.P.C., stands disposed.