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Judgment
8 paragraphs · 135 wordsThe First Information Report has been lodged by respondent No.3, which has been registered as Case Crime No. 247 of 2017 under Sections
420, 467, 468, 471 and 120B of IPC, at Police Station Prem Nagar, District Dehradun, implicating the present petitioners. Apprehending their
arrest, the petitioners have approached this Court for relief.
The first information report was lodged by respondent No.3 against the petitioners alleging that the land was sold to him in the year 2014 by the
petitioners and the same land was already sold to one Dilshadi S/o Yusuf by the petitioners in the year 2013.
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.