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Judgment
8 paragraphs · 118 wordsMr. Prabhat Bohra, Advocate, present for the petitioners.
Mr. Pramod Tiwari, Brief Holder, present for the State/respondent Nos.1 & 2.
Mr. Abhishek Verma, Advocate, present for the respondent No.3.
The First Information Report has been lodged by respondent No.3, which has been registered as FIR No. 204 of 2017 under Sections 420,
467, 468, 471 and 506 of IPC, at Police Station Ramnagar, District Nainital implicating the present petitioners. Apprehending their arrest, the
petitioners have approached this Court for relief. 4. 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.