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Judgment
6 paragraphs · 120 wordsMr. Harshpal Sekhon, Advocate, present for the petitioners.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
Mr. Balvinder Singh, Advocate, for the complainant/respondent No.3.
The First Information Report has been lodged by respondent No. 3 which has been registered as FIR No.153 of 2017, under Sections 504 / 506 / 326 of IPC, at Police Station Kunda, District Udham Singh Nagar, implicating the present petitioners. Apprehending their arrest, the petitioners have 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.