AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 109 words
1.
Mr. Pankaj Goswami, Advocate, present for the petitioner.
2.
Ms. Mamta Joshi, Brief Holder, present for the State/respondent Nos.1 & 2.
3.
The First Information Report has been lodged by respondent No. 3 which has been registered as FIR No.57 of 2017, under Sections 452 / 323 / 504 / 506 / 392 of IPC, at Police Station - Chorgalia, Haldwani, District Nainital. Apprehending his arrest, the petitioner has approached this Court for relief.
5.
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.
6.
Consequently, the writ petition stands dismissed.