AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 115 wordsMr. Pankaj Goswami, Advocate, present for the petitioner.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
Mr. Prem Kaushal, Advocate, present for the complainant/respondent No.3.
The First Information Report has been lodged by respondent No. 3 which has been registered as FIR No.06 of 2017, under Sections 323 / 376 of IPC, at Patwari Patti Chaugarh Tehsil Dhari District Nainital. 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.